N SHANTHAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This matter is coming up for admission.

(2.) Heard Sri Janakirami Reddy, learned Counsel representing the petitioner and the learned Additional Public Prosecutor representing the respondent.

(3.) This criminal petition is filed under Section 482 of Cr.P.C. (hereinafter referred to in short as 'the Code', for the sake of convenience), praying this Court for quashing of the docket order dated 24.2.2010 made in CrI.M.P.No.40 of 2010 in CrlA.No.12 of2010 on the file of the VI Additional Sessions Judge, Kurnool, ('lower appellate Court', for brevity) and to pass such other suitable orders.