KARINKI KRISHNA KANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioner/accused No.1 seeking to quash the proceedings in C.C.No.11868 of 2021 on the file of the XII Additional Metropolitan Magistrate, Nampally, Hyderabad, for the offence under Sec. 420 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Brief facts of the case:

(3.) Heard Mr. G. Veera Babu, learned for the petitioner, Mr. G. Vasantha Rayudu, learned counsel for respondent No.2, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1-State.