SUNKARA SITHAMAHALAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 Cr.P.C. seeking to quash the FIR in Crime No.64/2022 of Gannavaram police station, Krishna District, registered for the offences under Sec. 188, 269, 160 IPC against the petitioners.

(2.) Heard learned counsel for petitioners and learned Assistant Public Prosecutor for the State.

(3.) As regards the offences punishable under Sec. 188 IPC, the matter is squarely covered by the earlier common order of this Court in Criminal petition nos.5421 of 2019 and batch and Criminal Petition Nos.2966 of 2021 and batch, whereby this Court has quashed several FIRs registered for the similar offences based on identical fact. Therefore, the petitioners are entitled for quash of the FIR relating to the offence punishable under Ss. 188. With regard to the offences, under Sec. 269 IPC is concerned, as per the material available in the record, there is no negligent act which knows or has reason to believe to be, likely to spread the infection of any disease dangerous to life and with regard to Sec. 160 IPC is concerned, according to the complaint, there is no affray caused by these petitioners.