HARI SRI LAKSHMI 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 petitioners/Accused Nos.1 to 3, seeking quashment of proceedings against them in C.C.No.578 of 2021 on the file of the Court of Additional Judicial Magistrate of First Class, Amalapuram, East Godavari District, for the offences punishable under Ss. 420, 464, 468 and 472 read with 34of the Indian Penal Code[for short I.P.C."].

(2.) Brief facts of the case, as projected by the de-facto complainant;

(3.) Broadly the following grounds were taken seeking quashment;