SUNKARI PRASAD REDDY Vs. KISHAN SREENIVAS REDDY

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.377 of 2020 pending on the file of Ghatkeshwar Police Station, Rachakonda. The offences alleged against the petitioner are under Sections 170, 417 and 419 of IPC.

(2.) Learned counsel for petitioner would submit that the petitioner herein has nothing to do with the alleged offence and that the petitioner will cooperate with the investigation and since the punishment prescribed for the offences alleged against the petitioner is imprisonment for seven years or below seven years, therefore he sought direction to the Police to follow the procedure laid down under Section 41-A of Cr.P.C.

(3.) On the other hand, the learned Public Prosecutor opposed the application on the ground that the petitioner was doing illegal things.