KUDARI CHANDRASEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the 1st respondent/State.

(2.) Since this Criminal Petition is filed only assailing the order of the trial Court in returning the application of the petitioner, notice to the 2nd and 3rd respondents is not essential and notice to 2nd respondent is dispensed with.

(3.) The petitioner is the respondent in D.V.C.No.18 of 2017 on the file of the learned II Additional Chief Metropolitan Magistrate, Visakhapatnam. He has filed a petition before the trial Court under Section 340 r/w 195(1)(b) Cr.P.C to initiate proceedings against the witness therein on the ground that she has given false evidence under Section 340 Cr.P.C.