CHINNAM VERONICA W/O SATYAM JANGAREDDYGUDEM, WEST GODAVARI DISTRICT Vs. STATE OF A.P., REP. BY THE PUBLIC PROSECUTOR, HIGH COURT OF A.P., HYDERABAD

JUDGEMENT

(1.) THIS criminal petition has been taken out under Section 482 Cr.P.C., by A -3 in C.C.No.73 of 2011 on the file of Judicial First Class Magistrate, Jangareddygudem, West Godavari District.

(2.) A report came to be presented by M.Mukkanti, Tahasildar, Jangareddigudem alleging inter alia rice meant for Andhra Pradesh Social Welfare Residential Girls School's hostel is being diverted through an auto bearing AP7 V 2540. Thereupon, the Revenue Divisional Officer along with LW -1 -Mukkanti proceeded to A.P.S.W.Girls School and made a surprise visit. He noticed auto bearing No. AP 7 V 2540 kept in front of the hostel store room. The auto had a load of fifteen rice bags. After conducting panchanama, a report came to be presented by Lw -1 -Mukkanti to the Station House Officer, Jangareddigudem P.S. Basing on the said report; a case in Crime No.213 of 2009 came to be registered. After completion of investigation, the Inspector of Police, Jangareddigudem filed charge sheet before the Judicial First Class Magistrate, Jangareddigudem. The learned Magistrate took the charge sheet on file as C.C.No.73 of 2011.

(3.) LEARNED counsel appearing for the petitioner submits that the investigation does not reveal participation of the petitioner herein and therefore, continuance of proceedings against the petitioner in C.C.No.73 of 2011 amounts to abuse of process of law.