VEMPATI BALAJI Vs. D VIJAYA GOPALA REDDI

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and Mr. Sudhakar Reddy, learned Counsel on behalf of respondent No. 1

(2.) This is an application filed under Section 482 Cr.P.C. to quash theproceedings in C.C.No. 8/97 on the file of the learned Judicial Magistrate of First Class, Sullurpet. The issue raised in this petition is not res integra. This Court had an occasion to consider the very question in Uplanche Mallikarjun vs. Ratkanti Vimala and this Court held as follows :

(3.) I do not find any reason what so ever to take a different view than the one taken by this Court in the above said decision.