SHAIK CHAND BASHA Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short 'Cr.P.C'] has been filed, by the petitioner/A.2, seeking quashment of proceedings in Crime No.253 of 2020 on the file of Podili Police Station, Prakasam District, which was registered for the offence punishable under Sec. 420 of the Indian Penal Code,1860[in short, 'I.P.C.'].

(2.) The facts which led to the filing of this petition are;

(3.) Heard Sri S.A.Razak, learned counsel for Petitioner, and Ms. Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1.