KOTA GANGARAM @ GANGARAPU GANGARAM Vs. STATE OF A P , REP BY PUBLIC PROSECUTOR, HIGH COURT OF A P , HYDERABAD AND ANOTHER

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C., seeking to quash the proceedings in C.C.No.302 of 2012 on the file of VI Additional Judicial First Class Magistrate, Warangal, against the petitioner/A3.

(2.) The petitioner is A3, who is alleged to have committed the offence punishable under Section 420 IPC along with A1, A2 and A4 to A6. On the complaint of the second respondent/de-facto complainant, the police registered a case in Cr.No.257 of 2011 on 09.12.2011 for the offence punishable under Section 420 IPC. After investigation, the police have filed the charge sheet in this case.

(3.) Learned counsel for the petitioner submits that the petitioner/A3 has nothing to do with the commission of the offence as his name does not find place in the partnership deed and he is no way connected with the transaction and therefore, the proceedings against the petitioner may be quashed.