SRIRAM BHADRAIAH Vs. JOGIPARTHY VENKATESH GUPTA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner/accused under Section 482 of Cr.P.C., seeking to quash the proceedings initiated against him in C.C.No.1356 of 2017 on the file of the Judicial Magistrate of First Class, Special Mobile Court-cum-VII Additional Metropolitan Magistrate, Cyberabad at L.B.Nagar.

(2.) The facts in issue are as under:

(3.) After receiving the notice, there was no representation on behalf of the 1st respondent either in-person or through a Counse. Hence, heard learned Counsel for the petitioner/accused and learned Assistant Public Prosecutor for the 2nd respondent and perused the record.