BUDAMURU HARIKRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition is filed seeking to quash the Order dtd. 29/6/2017 passed in Cr.No.9 of 2017 on the file of the Station House Officer, Amudalavalasa, Srikakulam District, the cognizance of which was taken in C.C.No.99 of 2017 on the file of the Learned Judicial First Class Magistrate, Amudalavalasa, Srikakulam District.

(2.) The petitioners herein are Accused Nos.2, 3, 7, 13, 14 and 15 in the above said crime.

(3.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing for the 1st respondent-State. Personal notice taken out on the 2nd respondent/de facto complainant was returned with an endorsement refused". Hence, the notice is deemed to have been served on the 2nd respondent and none entered appearance on behalf of the 2nd respondent/de facto complainant.