GOLLA SYAMALA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed to quash the Order dtd. 12/3/2018 passed in C.C. No.1051 of 2016 on the file of the II Additional Judicial Magistrate of First Class, Tanuku.

(2.) A charge sheet has been filed as against the petitioner for the offences punishable under Ss. 419 and 420 of the Indian Penal Code, 1860 (for short, "IPC') and 12 (1) (b), 12 (1) (d) and 12 (3) of the Passports Act, 1967. The learned Magistrate took cognizance of the case and framed charges against the accused for the offences punishable under Ss. 419 and 420 IPC and 12 (1) (d) of the Passports Act, 1967. After completion of trial, the matter was heard on 5/3/2018 and posted to 12/3/2018 for judgment. On 12/8/2018, the learned Magistrate passed the impugned Order observing that investigation was not done in all material aspects, which shows that it is incomplete investigation, and accordingly, directed the Inspector of Police, Tanuku Town Circle to further investigate the case and file report.

(3.) Brief facts of the case that led to filing of the present Criminal Petition are as follows: