REVU DAS Vs. VADLAMUDISWARANALATHA

JUDGEMENT

(1.) This instant Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, challenging the validity and correctness of impugned order dtd. 3/2/2020 in Crl.M.P. No.890 of 2019 in C.C.No.259 of 2019 on the file of Judicial Magistrate of First Class at Muvva, Krishna District.

(2.) Heard Sri Gantasala Uday Bhaskar, learned counsel for the petitioner, Sri Harikrishna Tata, learned counsel for the 1st respondent and Ms. Prasanna Lakshmi, learned Asst. Public Prosecutor, for the state/2nd respondent. Perused the material on record.

(3.) Case of the petitioner in succinctly