B.SATYANARAYANA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The quoted Criminal petition is filed to call for the records pertaining to C.C. No.670 of 2019 on the file of the Learned Judicial Magistrate of First Class (Mobile Court), Kurnool and to quash the same.

(2.) The 2nd respondent/complainant has filed a complaint under Sec. 200 Cr.P.C (for short Code). to take cognizance under Sec. 190 of the Code for the offence punishable under Ss. 354, 384, and 420 IPC, before the Judicial Magistrate of First Class (Mobile Court), Kurnool.

(3.) Learned Magistrate has referred the matter to the police under Sec. 156 (3) of the Code, to exercise powers under Sec. 156(1) of the Code to investigate the case. The police after investigation have filed final report referring the case as false.