S. SREEDHAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioner/accused No.1, seeking to quash the proceedings in C.C. No.307 of 2016 on the file of the XII Additional Chief Metropolitan Magistrate, Nampally at Hyderabad, for the offences punishable under Ss. 420 and 406 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Mr.K.Sathakarni, learned counsel for the petitioner, Mr.Thomas Lloyd, learned counsel for respondent No.3 and Mr.M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent Nos.1 and 2.

(3.) Brief facts of the case: