SEELAM RAVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking quash of charge sheet in C.C.No.11 of 2019 on the file of Principal Junior Civil Judge, Palakollu of West Godavari District.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor.

(3.) The petitioners are A-1 to A-6 in the said C.C.No.11 of 2019 on the file of Principal Junior Civil Judge, Palakollu. They are facing prosecution for the offences punishable under Sections 354, 323 r/w 34 of the Indian Penal Code, 1860. Initially, F.I.R. was registered in Crime No.54 of 2011 on the basis of the report lodged by the de facto complainant in the said case. After completion of investigation, the Investigation Officer has filed the charge sheet as investigation revealed that there is prima facie case against the petitioners herein in commission of the aforesaid offences. The said case is now pending trial before the trial Court.