UPPALAPATI MURALI Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 19731 has been filed by the Petitioners/Accused Nos.1 and 2, seeking quashment of the proceedings against them in C.C.No.5258 of 2019 on the for short Cr.P.C" file of the Court of Chief Metropolitan Magistrate, Vijayawada for the offence punishable under Sec. 420 of the Indian Penal Code, 18602 and Sec. 7 of the Essential Commodities Act, 19553.

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

(3.) Heard Sri Prathiwada Varun Kumar, learned counsel for Petitioners and Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent Nos.1 and 2.