SEEMA DASS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) While admitting the Criminal Petition on 12-11-2009, this Court ordered notice in Crl.M.P.No.2101/2008.

(2.) Though the matter is appearing under the caption Interlocutory, the Counsel on record made submissions in elaboration and further made a request for final disposal of the Criminal Petition. Hence the Criminal Petition is being disposed of finally.

(3.) Per contra, the learned Additional Public Prosecutor representing the respondent/complainant would maintain that in the light of the specific allegations made in the charge sheet, this is not a fit matter to be interfered with under Section 482 of the Code.