SHAIK MASTANBEE Vs. STATE

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973,[for short 'Cr.P.C'] has been filed by the Petitioners/Accused Nos.2 and 3, seeking to quash the proceedings against them in C.C.No.512 of 2015 on the file of the Court of Additional Junior Civil Judge, Chirala for the offence under Sec. 420 of Indian Penal Code, 1860,[for short 'I.P.C.'] and Sec. 56 of A.P.Chit Funds Act, 1971,[For short 'the Act']

(2.) The allegations mentioned in the complaint, in brief, are as follows:

(3.) Being aggrieved by registration of the said case, Petitioners/ Accused Nos.2 and 3 filed the present petition seeking quashment of the proceedings against them on the following grounds.