G.VENKATESWARALU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] has been filed by the Petitioner/Accused, seeking to quash the proceedings against him in Crime No.4 of 2020 of Duttaluru Police Station, SPSR Nellore District which was registered for the offences punishable under Ss. 409, 420 and 120B read with 34 of the Indian Penal Code,[for short 'I.P.C.']

(2.) The facts of the case, in brief, are as follows:

(3.) Aggrieved by the registration of the said crime, Petitioner/Accused filed the present petition seeking quashment of proceedings against him, on the following grounds: