DATTADA NAGARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short 'Cr.P.C'] has been filed, by the Petitioner/Accused No.4, seeking quashment of proceedings against him in F.I.R.No.208 of 2020 on the file of Pamidimukkala Police Station, Vijayawada City, which was registered for the offences punishable under Sec. 306 of the Indian Penal Code, 1860[in short, 'I.P.C.'].

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

(3.) Aggrieved by the registration of the said case, the Petitioner/ Accused No.4 filed the present petition seeking quashment of the proceedings against him on the following grounds