O. UMADEVI Vs. STATION HOUSE OFFICE

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. seeking to quash the FIR No.412 of 2020 dated 06.11.2020 of Balanagar Police Station registered for the offences punishable under Sections 448 and 506 read with Section 34 IPC wherein the petitioner is arrayed as sole accused.

(2.) Heard Sri M. Venkata Swamy, learned counsel for the petitioner/accused and learned Additional Public Prosecutor appearing for the first respondent-State. Perused the material placed on record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e., 15.12.2020.