ANNE SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) B. Venkateswara Rao, learned counsel on behalf of Sri M.V.Durga Prasad, learned counsel for the petitioner and the learned Additional Public Prosecutor for the State of Telangana.

(2.) The present petition is filed under Sec. 482 of the Code of Criminal Procedure 1973 for quashment of the FIR in Crime No.361 of 2016 dated 09.12016, against the sole petitioner arraigning him as an accused for the offences punishable under Sections 447 and 506 IPC.

(3.) On the basis of a private complaint laid under Sec. 200 of Code of Criminal Procedure by the second respondent herein, the learned XIII Metropolitan Magistrate, Cyberabad at L.B.Nagar has referred the matter to the Station House Officer, P.S.Nacharam for investigation and report under Sec. 156(3) Crimial P.C. It would be appropriate to extract the said order passed by the learned magistrate, which is thus: