VILLA VEERRAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking to quash the proceedings in C.C.No.68 of 2016 on the file of Judicial Magistrate of First Class, Kothapeta in crime No.229 of 2015 of Kothapeta Police Station registered for the offence punishable under Section 353 of the Indian Penal Code, 1860.

(2.) The case of the prosecution is that Tahsildar of Kothapeta Mandal, East Godavari District, after receiving information on 24.12.2015 regarding the accused grabbing part of the government land situated towards north-east direction to Kothapeta Police Station to an extent of Ac.81-0800 cents in survey No.493/16B3 and erection of fencing with cement poles, has deputed VROs of Kothapeta Village i.e. LWs3 and 4 to the place of offence to stop the encroachment efforts made by the accused. While executing the said orders, the accused deterred LWs3 and 4 from doing their duty and thereby assaulted them. Basing on the complaint, Crime No.229 of 2015 is registered, which is numbered as C.C.No.68 of 2016 on the file of Judicial Magistrate of First Class, Kothapeta.

(3.) Heard Sri Rambabu Koppineedi, learned counsel for the petitioner and learned Public Prosecutor for the State.