D.B.SURESH BABU Vs. STATE

JUDGEMENT

(1.) This petition is filed seeking for quashment of the proceedings against the petitioner in C.C.No.528 of 2012 on the file of Additional Judicial Magistrate of First Class, Kavali. The offences alleged are under Sections 465 , 467 , 468 , 471 and 420 IPC.

(2.) Heard the counsel for the petitioner and the Public Prosecutor appearing for respondent No.1. None appears for respondent No.2 in spite of notice.

(3.) The complaint is filed against the petitioner with the following allegations: