MANCHU MOHAN BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved and dissatisfied by the judgement dtd. 2/1/2025 passed by the High Court of Andhra Pradesh at Amaravati whereby the High Court dismissed the application filed by the appellants herein in Criminal Petition No.7446 of 2022 under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "CrPC") and refused to quash C.C. No.1015 of 2021 on the file of the Court of the IV Additional Junior Civil Judge, Tirupati for the offences punishable under Ss. 290, 341 and 171F read with Sec. 34 of the Indian Penal Code, 1860 (for short, "IPC") and Sec. 34 of the Police Act, 1861, the appellants are before this Court.

(3.) The appellant Manchu Mohan Babu in Criminal Appeal arising out of SLP (Crl.) No.5247 of 2025 is the Chairman of Sri Vidyaniketan Educational Institutions and the appellant Manchu Vishnu Vardhan Babu in Criminal Appeal arising out of SLP (Crl.) No.8623 of 2025 is the son of Manchu Mohan Babu (hereinafter, "the appellants").