KATRAGADDA MOHINI 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 Petitioner/Accused, seeking quashment of proceedings against her in C.C.No.4946 of 2018 on the file of the Court of the learned IV Additional Chief Metropolitan Magistrate, Vijayawada, Krishna District, for the offences punishable under Ss. 420 of the Indian Penal Code, 1860 (for short "IPC") and 156(3) of Cr.P.C.

(2.) Brief facts of the case are as follows :

(3.) Heard Sri B.V. Anjaneyulu, learned counsel for the Petitioner/Accused and learned Public Prosecutor for State/Respondent No.1 and perused the entire material available on record.