SURESH KHANDELWAL Vs. N.MOHAN NAIDU

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 No.1 seeking to quash the proceedings against him in Crime No.112 of 2020 on the file of Srikalahasti Rural Police Station, Tirupati Urban Police District, which was registered for the offences punishable under Ss. 341, 500 and 506 read with 34 of Indian Penal Code,1860.[for short 'I.P.C' ]

(2.) The case put up by complaint, in brief, are as follows:

(3.) Being aggrieved by the registration of the said case, Petitioner/ Accused No.1 filed the present petition on the following grounds: