LAWS(TLNG)-2021-8-65

GONE RAMESH Vs. STATE OF TELANGANA

Decided On August 16, 2021
Gone Ramesh Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.C. No.143 of 2020 on the file of Judicial Magistrate of First Class, Narsampet, Warangal Rural District.

(2.) The petitioner herein is accused No.2 in the said Calendar Case. The offences alleged against him are under Section - 420 of IPC and Sections - 7 and 8 of the Essential Commodities Act, 1955 (for short 'Act, 1955').

(3.) Heard Mr. A. Prabhakar Rao, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice on respondent No.2, none appears.