CHITTINENI SRINIVASA RAO Vs. BADUGULA SYAMALA DEVI

JUDGEMENT

(1.) No representation from the side of the petitioner.

(2.) Seen the report, dtd. 25/1/2022 submitted by the III Additional Junior Civil Judge, Guntur, incharge in Special Judicial Magistrate of I class for Prohibition and Excise, Guntur, on the record filed in compliance of order, dtd. 16/12/2021. The order of this court, dtd. 16/12/2021 has been complied. The petitioner was arrested and was released on bail by the court below.

(3.) With the assistance of Sri S.Venkata Sainath, learned Special Assistant Public Prosecutor, the Court proceeds to decide the matter finally.