BANDARUPALLI ESWARA REDDY Vs. THONNATI ADHI REDDY

JUDGEMENT

(1.) An altercation took place between the petitioner and his supporters on one hand, and respondents 1 to 12 on the other, on 10-10-2001. That resulted in submission of complaints against each other.

(2.) Yerpedu PS registered Cr. No. 244/2001 on the complaint submitted by the petitioner and his supporters and Cr. No. 243/2001 on the complaint submitted by respondents 1 to 12. While offence under Section 307, IPC was incorporated in Cr. No. 243/2001, the same was omitted in Cr. No. 244/2001.

(3.) It was in this context that the petitioner submitted a complaint under Section 190(1) of Cr. P.C. before the Court of Additional Junior Civil Judge, Srikalahasti, alleging offence under Section 307, IPC. It was assigned provisional number CF. 2820/2002. Initially, it was taken up on bench on 8-10-2002. The complainant was absent and there was no representation. It was adjourned to 5-11-2002. On that day also, the complainant was not present. In that view of the matter, the trial Court discharged the accused under Section 245(2) of Cr. P.C. The same is challenged in this Revision.