BALANAGU NAGABABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of the F.I.R. in Crime No.223 of 2020 of S.Kota Police Station, Vizianagaram District.

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

(3.) The petitioners are A-1 to A-3 in Crime No.223 of 2020 of S.Kota Police Station, Vizianagaram District. A case under Sections 270 and 273 of the Indian Penal Code, 1860 was registered against them in the above crime. The said case is now under investigation.