GADE VENUGOPAL RAO Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'CrPC'), is filed to quash the proceedings in FIR No.349 of 2015 of Tadepalli police station, registered for the offences punishable under Ss. 120B, 302, 201, 323, 506, 509 read with 34 of the Indian Penal Code, 1860 (for short, 'IPC'). Petitioners herein are A.1 to A.6 in the said crime.

(2.) A private complaint has been lodged by 2nd respondent herein against the petitioners for the aforesaid offences and the same was referred to police under Sec. 156 (3) CrPC to police. Pursuant to the same, police registered the CFR as a case in crime No.349 of 2015 of Tadepalli police station for the aforesaid offences on 7/11/2015.

(3.) 2nd respondent herein filed Writ Petition No.14613 of 2014 before the erstwhile composite High Court seeking a direction to conduct re-postmortem on the body of deceased Krishna Priya, which was buried. By an order dtd. 8/8/2014, the composite High Court disposed of the Writ Petition, directing the Superintendent, Government General Hospital, Guntur to conduct re- postmortem on the body of the deceased Krishnan Priya. The Composite High Court also directed the Station House Officer, Tadepalli police station to provide required assistance to the Superintendent, Government General Hospital, Guntur. The Composite High Court directed to follow due procedure for exhuming the body and to videograph in exhuming the body, and to conduct re-postmortem. The entire exercise was ordered to be completed within a period of two weeks from the date of receipt of the said order.