G. RAMESH NAIDU Vs. CHITTEM DATTATREYA REDDY

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in S.C. No. 421 of 2016 on the file of the Court of the VI Additional Sessions Judge, Anantapur at Gooty.

(2.) On a report given, crime was registered against the petitioner and 15 others for the offences punishable under Ss. 147, 148, 324, 307, 302 r/w 149 IPC and 120-B IPC. After the investigation the police filed the charge sheet against A1 to A4 and A6 to A16 and deleted A5 from the charge sheet and the same is numbered as P.R.C. No. 18 of 2015 on the file of the Additional Judicial Magistrate of First Class Court, Gooty. Thereafter objections have been filed by Chittemreddy Indumathi (L.W. 1), Chittem Dattatreya Reddy (L.W. 9) and Thota Venkata Siva Prasad Reddy (L.W. 10) before the Judicial Magistrate of First Class, Gooty in respect of deletion of the name of the petitioner from the charge sheet. By an order dtd. 23/12/2015, the learned Magistrate passed the following order.

(3.) Brief facts of the case, as per the charge-sheet, are as follows;