APPASANI CHANDRA SHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.294 of 2020, pending on the file of Chaderghat Police Station, Hyderabad. The petitioner is accused No.1 in the above said crime. The offences alleged against the petitioner are under Sections 406, 420, 467 and 471 of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the record.

(3.) The petitioner herein is lodged a complaint dated 08.02.2012 with Police, Kukatpally Police Station, Cyberabad Commissionerate, who in turn registered a case in Crime No.125 of 2012 for the offences under Sections 403, 406, 419, 420, 468, 471, 120-B and 34 of IPC read with Section 156(3) of Cr.P.C., against the other accused alleging that they have created a duplicate document with the help of M.Vijay Kumar by forging the signature of Kavikondala Ksheera Sagaram. According to the learned counsel for the petitioner, the said crime is pending and the Police have not completed investigation.