CH SURESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for shot 'Cr.P.C.'), is filed seeking to quash the proceedings in Cr.No.469 of 2020, pending on the file of P.S.Mancherial Town, Ramagundam District. The petitioners herein are accused Nos.1 to 3 in the said crime. The offences alleged against the petitioners are under Sections 420, 468 and 471 of IPC.

(2.) Heard the learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) On the complaint lodged by the son of the 2nd respondent, the Police have already registered a case in Cr.No.395 of 2020 for the offences under Sections 420, 389 and 506 read with 34 IPC against the petitioners herein. The present complaint is filed by the 2nd respondent on 02.12.2021. The very same Police have registered the present case against the petitioners herein for the offences under Section 420, 468 and 471 of IPC.