NICHENAMETLA VENKATA RAMANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are accused Nos.2 and 3 in Crime No.343 of 2022 on the file of Proddatur III Town Police Station, Kadapa for offences under Sec. 323, 509, 506 r/w 34 of I.P.C.

(2.) The petitioners contend that no incident alleged in the complaint had taken place on 2/11/2022 and the delay of 11 days in filing the complaint clearly shows that no such incident has taken place. The petitioners would rely upon the C.C T.V footage that is said to have been recorded on 2/11/2022 to show that no such incident had occurred.

(3.) These are contentions which require investigation and it would not be appropriate to stop investigation at this stage.