P V V NARASIMHARAO Vs. JUDGE

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.CNo. 776 of 2000 on the file of the learned V Metropolitian Magistrate, Visakhapatnam.

(2.) The petitioner is the Sub-Inspector of Police, working at Anakapalle Town Police Station, Visakhapatnam District. He is aggrieved by the action of the first respondent/Judge, Family Court, Visakhapatnam (for short 'the Judge') in filing a complaint against him under Section 195 read with proviso (a) to Sec. 200 of the Code of Criminal Procedure, 1973 (for short 'the Code'), for the offence alleged to have been committed by him under Section 187 IPC.

(3.) The learned Magistrate took the case on file in C.C.No. 776 of 2000 and straight away issued Non Bailable Warrant (NBW) against the present petitioner.