GINNIGORLA RAMA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.705 of 2019 pending on the file of Vanasthalipuram Police Station, Rachakonda Commissionerate. Petitioner is the sole accused in the said crime. The offences alleged against the petitioner are under Sections 420, 468 and 471 IPC.

(2.) Heard Sri Podili Bosu Babu, learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioner would submit that there are no specific overt acts against the petitioner. He would further submit that the contents of the complaint lacks the ingredients of he offences alleged against the petitioner.