P.BHASKARA RAO Vs. SMT.KUSUMANCHI SUREKHA

JUDGEMENT

(1.) This petition is filed seeking for quash of the proceedings in Crime No.263 of 2011 of Tanuku Police Station, West Godavari District.

(2.) Heard the counsel for the petitioner; the counsel for the 1st respondent; and the Public Prosecutor, who took notice on behalf of the 2nd respondent.

(3.) The facts of the case, briefly, which lead to the filing of the present report by the complainant, need to be stated as it is, in the earlier report given by the complainant herein, that the roots of this case lie.