DOVARA RAJASEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 482 of Cr.P.C is filed seeking quash of FIR in Crime No.51/2022 of Dakkili Police Station of SPSR Nellore District.

(2.) The petitioners are accused 1 and 2 in the above crime.

(3.) A case under Sec. 420 of IPC and under Sec. 21(4) of the Mines and Minerals (Development and Regulation) Act, 1957 (the MMDR Act, for short) was registered against the petitioners in the above crime.