V BRABHAKAR CHOWDARY Vs. KANAKAM RAMESH

JUDGEMENT

(1.) THIS petition is filed under Section 482 cr. P. C. seeking to quash further proceedings against the petitioner in C. C. No. 462 of 2006 on the file of the Specialjudicial Magistrate of i Class, (Prohibition and Excise), Anantapur.

(2.) HEARD the learned Counsel for the petitioner. None appears forthefirst respondent, though served with notice. Perused the records.

(3.) ON a complaint given by the first respondent herein, police registered a case in cr. No. 54 of 2004 under Section 5 of a. P. Prevention of Disfigurement of Open places and Prohibition of Obscene and objectionable Poster and Advertisement Act, 1987 (for short 'the Act') against the petitioner and filed a charge sheet before the Magistrate for the above said offence and the same was taken cognizance in C. C. No. 462 of 2006.