ALLAM VENKATA REDDY Vs. SHO

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R. in Crime No.195 of 2020 of Atchampeta Police Station, Guntur District.

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

(3.) A case in the above crime was registered against the petitioner for the offences under Sections 379, 420, 406, 471 of the Indian Penal Code, 1860 and under Sections 21(4) of the Mines and Minerals (Development and Regulation) Act, 1957, on the allegation that he has indulged in illegal transportation of sand. The said case is now under investigation.