N. RAJESH CHANDRAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking to quash the proceedings in Crime No.166 of 2020 pending on the file of Central Crime Station, Hyderabad. The petitioner herein is accused No.1 in the said Crime No.166 of 2020. The offence alleged against the petitioner is under Section 420 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Sri Chetluru Sreenivas, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) The learned counsel for the petitioner would submit that there is exchange of legal notice and reply therefor between the petitioner and the 2nd respondent. According to him, the petitioner herein has issued a legal notice dated 21.10.2020 and a reply therefor was sent by the 2nd respondent on 09.01.2021. Thereafter, the 2nd respondent has lodged the present complaint on 03.11.2020.