A.BHARAT Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C. to quash the investigation in Crime No.27 of 2013 of Police Station, CCS, Hyderabad against A-4.

(2.) I have heard the learned counsel appearing for the petttioner-A-4 and the learned Additional Public Prosecutor appearing for the State.

(3.) The brief facts of the case are that the de facto complainant-G.Inderkaran went to the house of his brother-in-law A.S.Ramprasad, hereinafter referred to as 'the deceased' at about 8.30 P.M. on 06.03.2010 and discussed with him about the theft of some cheques and other articles at the residence of the deceased. He returned back to his house and at about 11 P.M. he received information that Ramprasad died. Suspecting about the cause of sudden death of the deceased, he gave a report to the Station House Officer, Chikkadpally on 07.03.2010. Basing on the said report, a case in Crime No.95 of 2010 was registered under Section 174 Cr.P.C. and the cause of death was enquired into. The police after obtaining the post mortem report of the deceased, which indicated that the death of the deceased was a natural death, closed the case file.