V.RAJASHEKAR Vs. SMT. P. SAROJA

JUDGEMENT

(1.) The criminal petition is filed under Section 482 Cr.P.C. to quash the proceedings in C.C.No.639 of 2014 on the file of XIX Additional Chief Metropolitan Magistrate, Erramanzil, Hyderabad, for the offences punishable under Sections 427, 448, 420, 468 and 471 read with Section 34 IPC.

(2.) The 2nd respondent/de facto complainant and his counsel are present. The petitioners/A1 and A2 and their counsel are also present.

(3.) Heard both sides and perused the record. Basing on the complaint filed by the 2nd respondent/de facto complainant, the Station House Officer, S.R.Nagar Police Station, registered a case in Crime No.950 of 2008 and after investigation filed charge sheet.