V.MADHUSUDHANA RAO Vs. STATE

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973(in short 'Cr.P.C.') has been filed, by the Petitioners/Accused Nos.1, 3, 4, 5 & 7, seeking quashment of the proceedings against them in C.C.No.428 of 2018 on the file of the Court of Judicial Magistrate of First Class, Tadipatri, Ananthapuram District for the offences under Ss. 420, 406 read with 34 of Indian Penal Code(in short 'IPC').

(2.) Initially, Respondent No.2/defacto complainant filed a private complaint under Sec. 200 and 156(1) of Cr.P.C. for offences under Ss. 420, 406 read with 34 of I.P.C., against the petitioners herein and two others before the Judicial Magistrate of First Class, Tadipatri, Ananthapuram District on 15/3/2016. The Court forwarded the complaint to the S.H.O., Tadipatri Town P.S. under Sec. 156(3) Cr.P.C for registration of F.I.R., investigation and report. Thereafter, the Respondent No.1 herein has registered F.I.R.No.107 of 2016 on 31/3/2016 for the said offences.

(3.) Contents of the complaint in brief: