THANNIRU SUBBA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short "Cr.P.C"] has been filed, by the petitioner/A.2, seeking quashment of proceedings against him in C.C.No.1288 of 2017 on the file of the Court of Judicial Magistrate of First Class, Kurnool, which was registered for the offence punishable under Sec. 420 read with 34 of the Indian Penal Code,1860[in short, "I.P.C."].

(2.) The facts which led to the filing of this petition are;

(3.) Heard Sri Naidu Siva Rama Krishna, learned counsel for Petitioner, and Ms. Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1. Though notice was sent to Respondent No.2, none appeared on his behalf.