A.G.KRISHNA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure by the petitioner - accused to quash Cr.No.358 of 2015 of Vanasthalipuram Police Station registered against him for the offences under Ss. 191, 192, 463, 467, 465 of the Indian Penal Code.

(2.) The facts in brief as can be gathered from the record available before this Court are as hereunder:

(3.) Now the point for determination is: