SRIRARNINENI KRISHNA MURTHY 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 Petitioners/Accused Nos.2 to 4, seeking quashment of proceedings against them in Crime No.487 of 2020 on the file of Renigunta (U) Police Station, Tirupati Urban registered for the offences under Ss. 420 and 468 read with 34 of the Indian Penal Code,1860[for short 'IPC'].

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

(3.) Being aggrieved by the registration of the said crime, Petitioners/ Accused Nos.2 to 4 filed the present petition seeking quashment of the proceedings against them on the following grounds.