ANAND SAKE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This 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.411 of 2020 of Uravakonda Police Station, Anantapur District.

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

(3.) The 2nd respondent, who is a constable working in Uravakonda Police Station, lodged report with the police alleging that the petitioners herein obstructed them from discharging their official duties and assaulted them. The said report was registered in the above crime for the offences punishable under Sections 353, 506 r/w 34 IPC. The same is now under investigation.