PALETI RAMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this petition filed under Section 482 of Cr.P.C, the petitioner/respondent No.41 in B-Party in M.C.No.F/07/2019 on the file of Sub-Divisional Magistrate and Revenue Divisional Officer, Ongole, Prakasam District, seeks to quash the above proceedings against him.

(2.) This petition is filed under the following circumstances.

(3.) Heard learned counsel for the petitioner, Sri Naga Praveen-Vankayalapati and learned Public Prosecutor for respondent.