SHRIVIWAS MOHAN REDDY KANKANALA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) By this application, the applicant - accused Sriniwas Reddy Kankanala is seeking to quash and set aside charge-sheet No. 202/2021 arising out of Crime No. 794/2021 registered with the Police Station Balharshah, District Chandrapur for the offence punishable under Ss. 302, 342 read with Sec. 34 of the Indian Penal Code.

(3.) The applicant was initially appointed as constable in the Railway Department. During passage of time, he was promoted to the post of Assistant Sub-Inspector and transferred to the Special Intelligence Branch ('SIB') Crime Intelligence Branch ('CIB') detective wing. At relevant time, he was posted at Sirpur kagaznagar Police Station (Telangana) as Police Sub-Inspector, Railway Protection Force ('RPF').