MADALA SRINIVASA RAO Vs. STATE OF A.P

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The 4th respondent herein registered a case against this petitioner vide FIR No.555/2020 for the offences punishable under Sections 188 and 269 IPC, Section 34(a) and 36(1)(i)(b) and (c) of A.P. Excise Amendment Act, 2019 and this petitioner is arrayed as A.7 in the said crime.

(3.) Basing on the F.I.R, the 3rd respondent passed impugned orders vide proceedings C.No.155/ACP/CD/2020, dated 08.09.2020 opening a Suspect Sheet against the petitioner invoking the powers conferred under Standing Order 600(1) of Andhra Pradesh Police Manual, Part-I, Volume-II "B ".