KOPPOLU ANJI BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure, 1973, is filed seeking quash of F.I.R in Crime No.127 of 2020 of Biccavole Police Station, East Godavari District.

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

(3.) The 2nd respondent, who is working as District Medical and Health Officer of East Godavari District lodged a report with the police stating that there has been a scam in the department and huge sum of Rs.15,95,341/- of Government funds was misappropriated by the accused in the said crime. The said report was registered in the above crime and the said case is now under investigation by the police.