DARLA SRINIVAS Vs. DARLA SRI DEVI

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482 of CrPC has been filed for quashing the order of the learned Vth Metropolitan Magistrate, Visakhapatnam, dated 26-4-1997 taking cognizance of offence under Sections 494 and 495 of IPC against respondents 1 to 3 herein on the basis of charge-sheet filed by the Station House Officer, II Town Police Station, Law and Order, Visakhapatnam in Crime No.215 of 1996.

(3.) Strangely, it is the de facto complainant in the case who has come up with this petition for quashing the order of the learned Magistrate for taking cognizance of the offence against the accused.