MALLIPAMU CHAKRAM Vs. STATE OF A. P.

JUDGEMENT

(1.) These Criminal Petitions under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") are filed seeking quash of F.I.Rs registered against the petitioners in Crime No.378 of 2020 of Annavaram Police Station, East Godavari District; Crime No.97 of 2018 of Banaganapalli Police Station, Kurnool District; Crime No.31 of 2021 of Badvel U/G Police Station, YSR Kadapa District; Crime No.227 of 2020 of Tuni Town Police Station, East Godavari District; Crime No.194 of 2020 of Samalkot Police Station, East Godavari District and charge sheet in C.C.No.734 of 2020 on the file of the learned I Additional Junior Civil Judge, Tenali.

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

(3.) These are covered matters in view of the earlier orders passed by this Court quashing the F.I.Rs registered for the similar offences based on identical facts. This Court, in Criminal Petition No.5421 of 2019 and batch quashed the F.I.Rs registered for the similar offences based on identical facts. Similarly, in another Criminal Petition No.5103 of 2019 and batch, this Court quashed F.I.Rs registered for the similar offences based on identical facts. Therefore, the petitioners, who are similarly placed, are also entitled for quash of the F.I.Rs and charge sheet.