SUNKARA MADHAVI JAYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Dammalapati Srinivas learned Senior Counsel appearing for Sri Rambabu Devarapu learned counsel for the petitioner, Sri P.Veera Reddy learned Senior Counsel appearing for Sri Akurathi Rama Krishna, learned counsel for respondent No.3 and the learned Special Assistant to the Public Prosecutor.

(2.) The petitioner, who is Accused No.6 in Special Sessions Case No.17 of 2021 on the file of the I Additional District and Sessions Court-cum-Special Court for Trial of POCSO Cases, Ananthapuramu has filed the present criminal petition to quash the said Special Sessions Case against her.

(3.) After an investigation on the basis of a complaint, a charge sheet has been filed against 11 accused. The offences set out against Accused No.1 are offences under Sections 376, 506, 315, 201, 120(B), 109 IPC and Sections 5 & 6 of POCSO Act. The offences set out against Accused Nos.2 to 5 are under Sections 323, 506, 315, 201, 120(B), 109 of IPC. The offences set out against Accused Nos.6 to 10 are under Sections 315, 201 of IPC and Section 4 r/w 23 of PNDT Act. Accused No.11 are offences under Sections 318 r/w 201 IPC.