N. SHANKAR PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973[1] has been filed, by the Petitioner/Accused No.5, seeking quashment of the proceedings against him in C.C.No.975 of 2019 on the file of the Court of V Additional Judicial Magistrate of First Class, Kakinada, for the offences under Ss. 409, 420, 120B, 201, 203, 213, 217, 218 and 221 read with 34 of Indian Penal Code, 1860[2].

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

(3.) Aggrieved by the registration of the said case, Petitioner/Accused No.5 filed the present petition seeking quashment of the proceedings against him on the following grounds: