APPASANI PATTABHI RAMARAO Vs. SYNDICATE BANK

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 19731 has been filed by the Petitioners/Accused Nos.1 and 3, seeking quashment of the proceedings against them in C.C.No.620 of 2019 on the file of the Court of II Additional Chief Metropolitan Magistrate, Visakhapatnam City for short "Cr.P.C" for the offence under Ss. 420, 471 and 120B read with 34 of the Indian Penal Code, 18602.

(2.) The case of the Prosecution, in brief, is as follows:

(3.) Heard Sri Raja Reddy Koneti, learned counsel for the Petitioners, Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for the Respondent No.2/State. Despite service of notice, none appeared for Respondent No.1.