D RAMACHANDRA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.231 of 2019 of Jagathgirigutta Police Station, Cyberabad, Medak District, registered against the petitioner/A.1 and other accused for the offences punishable under Sections 420, 423, 418, 447, 427, 471, 506 r/w. Section 34 of IPC.

(2.) Heard Sri N. Naveen Kumar, learned counsel for the petitioner/A.1 and the learned Additional Public Prosecutor appearing for respondent No.1 - State.

(3.) Having heard learned counsel for the petitioner/A.1 and the learned Additional Public Prosecutor, this Court is not satisfied with the various contentions raised by the petitioner/A.1, particularly the contention that the matter is of civil nature.