BHARATH ANUMOLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition, under Sec. 482 Cr.P.C. was filed seeking to quash the proceedings against the petitioner / A.4 in C.C.No.414 of 2021 on the file of the Court of the XVI Metropolitan Magistrate, Rajendranagar, Ranga Reddy District, registered for the offences punishable under Ss. 447 and 427 of IPC.

(2.) Heard Sri L.Ravichander, learned senior counsel appearing on behalf of Sri Mayur Mundra, the learned counsel for the petitioner, Sri Vivek Jain, learned senior counsel appearing for the second respondent and Mr.E.Ganesh, learned Assistant Public Prosecutor representing the State and perused the record.

(3.) The facts and circumstances that led to the filing of the present criminal petition are as follows: