G.SUDHAKARA RAO Vs. K.V.SIVA PRASAD

JUDGEMENT

(1.) Criminal Petition No.2796 of 2019 is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the proceedings in C.C.No.404 of 2018 on the file of the I Additional Chief Metropolitan Magistrate, Visakhapatnam City, registered for the offences punishable under Ss. 420 and 473 read with 511 and 384, 509, 506 of I.P.C.

(2.) Criminal Petition No.2803 of 2019 is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the proceedings in C.C.No.1704 of 2018 on the file of the I Additional Chief Metropolitan Magistrate, Visakhapatnam City, registered for the offences punishable under Ss. 420 and 473 read with 511 and 384, 509, 506 read with 34 of Indian Penal Code (for short "I.P.C.").

(3.) C.C.No.404 of 2018 was registered against one Gogineni Sudhakar Rao and C.C.No.1704 of 2018 was registered against one Gogineni Sudhakar Rao and his son Subramanya Venkata Appa Rao. Complainant is one and the same in both the cases.