PARAPATHI SHYAMALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A2 seeking to quash the proceedings in P.R.C.No.35 of 2013 on the file of II Additional Judicial Magistrate of First Class, Kothagudem, Khammam District.

(2.) Heard the learned counsel for the petitioner/A2, learned Assistant Public Prosecutor for respondent No.1-State and perused the record.

(3.) In spite of the matter undergoing several adjournments, there is no representation on behalf of the respondent No.2- de facto complainant.