BOINA MALLIKARJUNA 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.190 of 2020 of Rentachintala Police Station, Guntur District.

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

(3.) On a report lodged by the de facto complainant, who is a police constable, alleging that the former MLA, who is A-1 in this case, visited the village in connection with the death of one of his party workers and at that time, he has uttered words provoking the public against the Police Department, a case under Sections 189, 294, 504, 505, 506, 143, 149, 120b IPC was initially registered against A-1 and the petitioners herein, who are A-2 to A-26 in the said crime. The said case is under investigation.