VASAPALLI SRINU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Section 482 of the Code of Criminal Procedure, 1973, is filed seeking quash of F.I.R in Crime No.433 of 2020 of Nakkapalli Police Station, Visakhapatnam District.

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

(3.) On a report lodged by the de facto complainant, who is the 2nd respondent herein, alleging that the petitioners have attacked the injured and beat her and caused injuries to her with a lethal weapon and other weapons and also outraged her modesty, initially a case under Sections 354, 324, 506 r/w 34 IPC was registered. Subsequently, when the de facto complainant approached this Court by way of filing Writ Petition No.10609 of 2020, this Court, after considering the wound certificate that was received in the above crime, directed the Investigating Officer to add appropriate section of law based on the wound certificate dated 18.05.2020 and other evidences collected during the course of investigation and further directed to complete the investigation expeditiously and file final report before the learned jurisdictional Magistrate. After receiving the wound certificate, police have altered the section of law from 324 IPC to 326 IPC along with other sections of law for which the crime was registered and issued altered F.I.R. The said case is now under investigation.