SEGU SUDHAKARA 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 Crime No.39 of 2021 on the file of Pattabhipuram Police Station, Guntur District, registered for the offences under Ss. 406 and 420 of Indian Penal Code, [for short 'IPC'].

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

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