KUNRU VAMSHI GOUD Vs. STATE OF TELANANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in C.C.No.400 of 2016 pending on the file of I Additional Judicial Magistrate of First Class, Mancherial. The petitioner is A.3 in the said C.C.No.400 of 2016. The offences alleged against the petitioner are under Sections 120(b), 420, 468 and 471 of IPC.

(2.) Heard Sri S. Kondadi Ajay Kumar, learned counsel for the petitioner, learned Assistant Public Prosecutor and perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner is not aware of the pendency of the said case against him. The entire charge sheet does not disclose that the Police have invoked procedure laid down under Section 41-A Cr.P.C., and even then they have tried to apprehend the petitioner herein and tried to serve the notice under Section 41- A Cr.P.C. The computer generated status in the said Calender Case, would disclose that Non Bailable Warrants were issued against the petitioner/A.3.