BOORLE SRIDHAR 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 quashment of the proceedings against him in Crime No.237 of 2019 on the file of Pusapatirega Police Station, Vizianagaram District, registered for the offence under Ss. 420 and 423 of the Indian Penal Code[for short "IPC"].

(2.) The contents of the complaint, in brief, are as follows:

(3.) Aggrieved by the registration of the case against him, Petitioner/Accused filed the present petition on the following grounds: