KOILKONDA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of all proceedings initiated against the petitioner/accused in C.C.No.265 of 2016 on the file of the VI Metropolitan Magistrate, Medchal, Cyberabad, registered for the offence punishable under Section 420 IPC.

(2.) The averments in the charge sheet are as under:

(3.) A perusal of the material on record would show that the notice sent to the second respondent returned unserved with an endorsement that 'Party refused'. Hence, heard learned Counsel for the petitioner and the learned Additional Public Prosecutor appearing for the first respondent-State and perused the material available on record.