ANNAPUREDDY RAMI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are seeking quash of CC.No.1120 of 2020 on the file of IV Additional Junior Civil Judge, Guntur. The petitioners are facing trial for the alleged offences under Sec. 468, 471, 120-B, 420 read with 34 of IPC.

(2.) The 2nd respondent had filed a private complaint praying to refer the complaint to the police for investigation. The police had registered Crime No.587 of 2014 and filed a final report by referring the same as civil in nature on 7/11/2017.

(3.) The 2nd respondent thereafter filed a protest petition aggrieved by the final report. The learned IV Additional Junior Civil Judge had after considering the protest petition and after recording the sworn statements of the 2nd respondent and other witnesses from the complainant's side has found a prima facie case and issued summons to all the accused.