CHUNDURI SRINIVASA RAO Vs. AKASAPU NAGESWARA RAO

JUDGEMENT

(1.) CRIMINAL Petition No.9431 of 2009 is filed by A1 to A4, whereas Criminal Petition No.9227 of 2009 is filed by the de facto complainant in PRC No.37 of 2009 on the file of the Court of Additional Judicial Magistrate of First Class, Tadepalligudem, West Godavari District.

(2.) HEARD Sri Purnachandra Reddy representing Smt. D. Sangeetha Reddy, the learned Counsel appearing for the petitioners- A1 to A4 in Crl. P No.9431 of 2009, Sri D. Ramalingaswamy, the learned Counsel appearing for the petitioner-de facto complainant in Criminal Petition No.9227 of 2009 and the learned Additional Public Prosecutor representing the State.

(3.) WHILE the matter was under investigation, the petitioners-accused filed Criminal Petition No.2061 of 2009 before this Court to quash the investigation pending with the police. In the said criminal petition, this Court passed an order granting stay of arrest of the accused but directed the investigation to go on. However, subsequently the police after investigating into the offence filed charge-sheet against the accused in the Court of Additional Judicial Magistrate of First Class, Tadepalligudem, West Godavari District, under Sections 324, 506(2), 341, 342, 427 IPC and Section 3(1)(x) of SCs and STs (POA) Act, 1989 read with 34 IPC. Subsequent to the filing of the charge-sheet, Criminal Petition No.2061 of 2009 was dismissed as it became infructuous.