RAJENDRA KUMAR PATRA Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] has been filed by the Petitioners/Accused Nos.1 and 2, seeking to quash the proceedings against them in Crime No.612 of 2019 on the file of Ongole Taluq Police Station, Prakasam District registered for the offence punishable under Sec. 420 of Indian Penal Code,1860.[for short 'IPC']

(2.) The facts mentioned in the complaint, in brief, are as follows:

(3.) Aggrieved by the same, Petitioners filed the present petition seeking quashment of the proceedings, on the following grounds: