HINDUSTAN UNILEVER LIMITED Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard the submission of Sri Leo Raj, learned counsel appearing for the petitioner, as well as learned Assistant Public Prosecutor, who is representing respondent Nos.1 and 2.

(2.) This Criminal Petition is filed under Sec. 482 Cr.P.C seeking the Court to quash the proceedings in C.C.No.7 of 2013, which are pending on the file of the Court of VI Additional Judicial Magistrate of First Class, Warangal, against the petitioner, who is arrayed as accused No.1 therein.

(3.) The details of the proceedings, if narrated in seriatim that ultimately led to the present proceedings, are as under: