YEDLA SATHEESH Vs. POST COMMANDER

JUDGEMENT

(1.) Criminal Petition No.5261 of 2019 has been filed under Sec. 482 of Code of Criminal Procedure, 1973(for short 'Cr.P.C'), by the Petitioner/Accused seeking to quash the proceedings against him in C.C.No.428 of 2018 on the file of the Court of II Additional Metropolitan Magistrate for Railways, Vijayawada for the offences punishable under Ss. 137, 145 (b) and 146 of the Railways Act(for short 'the Act').

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

(3.) Aggrieved by the registration of said cases, the Petitioner/ Accused filed the present petitions seeking quashment of the said cases on the following grounds: