MD. AMJATHULLAH Vs. STATE OF A. P.

JUDGEMENT

(1.) This criminal petition is filed to quash the proceedings in Cr.No.51 of 2011 on the file of the Paloncha Town Police Station, Khammam District, registered against the petitioner/A5 for the offences under Sections 420, 468, 471, 506 and 294(b) read with Section 34 of the Indian Penal Code and .

(2.) The crime was registered on the basis of a private complaint being referred by the II Additional Judicial Magistrate of First Class, Kothagudem, Khammam District.

(3.) In brief, the averments in the complaint are as under: