CHEVURU MALLESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner seeking to quash the proceedings against him in Crime No.532 of 2019 pending on the file of the Station House Officer, Nacharam Police Station, Rachakonda. The petitioner herein is accused No.2 in the said Crime. The offences alleged against the petitioner are punishable under Sections 420 and 506 read with Section 34 of the Indian Penal Code, 1860, and Section 156(3) of Cr.P.C.

(2.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor appearing for the State. Perused the record.

(3.) According to the learned counsel for the petitioner, the police have already invoked the procedure laid down under Section 41-A of Cr.P.C. The petitioner herein is employee of accused No.1. In the complaint, there are no specific overt-acts against the petitioner herein.