SANDU MURALI KRISHNA 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.263 of 2020 of Kanchikacharla Police Station, Krishna District.

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

(3.) The petitioner is A-2 in Crime No. 263 of 2020 of Kanchikacharla Police Station, Krishna District. A case under Sections 188 r/w 34 IPC and under Section 3 of the Epidemic Diseases Act was registered against the petitioner. The said case is now under investigation.