ALATHURI GANGULA MUNAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short "Cr.P.C"] is preferred by the Petitioner/Accused, seeking quashment of proceedings against him in Crime No.65 of 2022 on the file of Tiruchanur Police Station, Tirupati Rural Mandal, Chittoor District, registered for the offence under Ss. 447, 353 and 506 of the Indian Penal Code, 1860[for short "IPC"].

(2.) The facts mentioned in the complaint, in brief, are as follows:

(3.) Heard Sri A.Chandraiah Naidu, learned counsel for the Petitioners and Ms.D.Prasanna Lakshmi learned Assistant Public Prosecutor for State/ Respondent Nos.1 to 3.