ANUMULA REVANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/accused, to quash the proceedings in C.C.No.25 of 2020 on the file of the Judicial Magistrate of First Class at Kodangal, wherein charges are framed for the offences punishable under Sections 188, 505 and 506 of IPC.

(2.) Heard the learned counsel for the petitioner/accused, the learned Public Prosecutor for the State representing the respondents and perused the record.

(3.) Learned counsel for the petitioner/accused would submit that no requisite complaint is filed as required under Section 195(1)(a)(i) of Cr.P.C. to take cognizance for the offence punishable under Section 188 of IPC. Furthermore, there is no material at all and there are no ingredients to constitute the offences punishable under Sections 188, 505 and 506 of IPC. The Court below erroneously framed charges against the petitioner/accused for the offences punishable under Sections 188, 505 and 506 of IPC. The learned counsel relied on the decision of this Court in Kodela Siva Prasad Rao v. Koritala Venkata Ramanaiah , 2006 3 ALT(Cri) 495 and ultimately, prayed to quash the proceedings against the petitioner in C.C.No.25 of 2020 on the file of the Judicial Magistrate of First Class at Kodangal.