DURGALA KRISHNA PRASAD Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner-accused No.14 filed this Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), seeking to quash proceedings against him in C.C.No.818 of 2006 on the file of the Court of Judicial Magistrate of First Class at Bhongir, Nalgonda District, registered for offences punishable under Ss. 403, 406, 418, 420, 423 and 506 of the Indian Penal Code, 1860 (IPC).

(2.) The second respondent is the de facto complainant in the case. For convenience sake, I refer the parties as arrayed in the Calendar Case.

(3.) A complaint was filed before the Court against the accused, which was forwarded to the S.H.O., Bhongir Town Police Station for investigation and report under Sec. 156 (3) Cr.P.C. The S.H.O. registered the case in crime No.28 of 2006 in respect of the said offences on his file. After completing the investigation of the case, he filed charge sheet in the case for offences punishable under Ss. 420, 406, 408 and 419 IPC against the accused.