PIDIYALA BUJJI BABU 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/A2, seeking to quash the proceedings in C.C.No.725 of 2019, on the file of Additional Judicial Magistrate of First Class, Nandigama, for the offence punishable under Ss. 420 of the Indian Penal Code,1860[for short 'I.P.C.'].

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

(3.) Heard Sri P.Nagendra Reddy, learned counsel for the petitioner and Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1. Inspite of service of notice, none appeared for Respondent No.2.