KAKARLA RAJENDRA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the parties through BlueJeans video conferencing app.

(2.) The averments, in the First Information Report, are as under:-

(3.) The said private complaint was forwarded to police under Section 156(3), which came to be registered as a case in Crime No. 104 of 2011 on the file of G.Konduru Police Station, Krishna District, for the offences referred to earlier.