GADI REDDAIAH REDDY Vs. STATE OF A.P.

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.1 and 3, seeking to quash the proceedings in C.C.No.118 of 2020 on the file of the Court of I Additional Judicial Magistrate of First Class, Kadapa for the offences under Ss. 420 and 506 read with 34 of Indian Penal Code,1860.[for short 'IPC']

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

(3.) Being aggrieved by the said case, Petitioners/Accused Nos.1 and 3 filed the present petition seeking quashment of the said case against them, on the following grounds: