SYED SHAMEER 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 to quash the proceedings against him in C.C.No.1113 of 2019 on the file of the Court of I Additional Judicial Magistrate of First Class, Kadapa, registered for the offences punishable under Ss. 420, 465, 468, 471 and 506 read with 34 of the Indian Penal Code,1860.[for short "I.P.C."]

(2.) The facts of the case, in brief, are as follows

(3.) Being aggrieved by the registration of the said case, Petitioner/ Accused filed the present petition seeking quashment of the proceedings in the above crime on the following grounds: