JAKKANNAGARI JAYARAMI REDDY 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/Accused, seeking quashment of proceedings against him in FIR No.203 of 2021 on the file of Beluguppa Police Station, Anantapur District, which was registered for the offence punishable under Ss. 193, 196, 199 and 420 of the Indian Penal Code, 1860.

(2.) Respondent No.2 herein filed a private complaint against the Petitioner on the file of the Court of Judicial First Class Magistrate Kalyandurg, for the alleged offence, which was referred to the Police for enquiry and report and the same was numbered as FIR No.203 of 2021 on the file of Beluguppa Police Station for the offence under the abovementioned Ss. of Law.

(3.) The allegations mentioned in the complaint, in brief, are as follows: