MALEPATI NANDEESHWARUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R in Crime No.146 of 2019 of Banaganapalli Police Station, Kurnool District.

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

(3.) This is a covered matter in view of the earlier orders passed by this Court in Criminal Petition No.5421 of 2019 and batch whereby this Court has quashed several F.I.Rs registered for the similar offences based on identical facts. Therefore, the petitioner, who is similarly placed, is also entitled for quash of F.I.R registered against him.