B.ANNAPURNA Vs. STATE

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/Accused, seeking to quash the proceedings against him in Crime No.42 of 2020 of II Town Police Station, Bhimavaram, West Godavari District which was registered for the offence punishable under Sec. 409 of the Indian Penal Code[for short 'I.P.C.'].

(2.) The present case has been registered against the Petitioner on the following allegations:

(3.) Aggrieved by the registration of the said crime, Petitioner/Accused filed the present petition seeking quashment of proceedings against her, on the following grounds: