DADALA SATHIKONDA 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.587 of 2019, on the file of the Court of Special Judicial Magistrate of First Class for Prohibition & Excise, Kakinada, for the offences punishable under Ss. 403, 408 and 477-A of the Indian Penal Code, 1860.

(2.) Case of the prosecution, in brief, is as follows:

(3.) Being aggrieved by the registration of the said case, the accused filed the present quash petition on the following grounds.