GOLLA JAGADESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These criminal petitions under Section 482 of the Code of Criminal Procedure, 1973, are filed seeking quash of the F.I.Rs. registered in Crime No.166 of 2020 of Avanigadda Police Station, Krishna District, Crime No.305 of 2019 of Pattabhipuram Police Station, Guntur District and Crime No.11 of 2021 of Ulavapadu Police Station, Prakasam District and also the charge sheet in S.C.No.93 of 2019 on the file of the learned Additional Assistant Sessions Judge (FTC), Rajampet at Badvel-cum-Additional Senior Civil Judge (FTC), Badvel.

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

(3.) Learned counsel for the petitioners would submit that these are covered matters in view of the earlier orders of this Court quashing the F.I.Rs registered for the similar offences based on identical facts and thereby prayed to quash the F.I.Rs and charge sheet in these criminal petitions also.