THALAPALA HARIPRASAD Vs. STATE OF ANDHRA PRADESH

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.to 6 seeking to quash the proceedings against them in C.C.No.9 of 2019 on the file of the Court of Additional Judicial Magistrate of First Class, Kovur, SPSR Nellore District, registered for the offences punishable under Ss. 447 and 341 read with 34 of Indian Penal Code.,[For short 'I.P.C'].

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

(3.) After completion of investigation, Police laid charge sheet and the same was numbered as C.C.No.9 of 2019 on the file of the Court of Additional Judicial Magistrate of First Class, Kovur.