MARAM SATISH KUMAR BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A2 to quash the proceedings in PRC No.9 of 2021 on the file of the Additional Judicial Magistrate of First Class, Sathupally, Khammam District.

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

(3.) Learned counsel for the petitioner/A2 would submit that the allegations made in the complaint do not constitute the offences punishable under Sections 417 and 420 of IPC and there are no grounds to frame charges and proceed with against the petitioner/A2 and ultimately prayed to allow the Criminal Petition as prayed for.