DODLA RAMBABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Jangam Varun Roy, learned counsel for the petitioner/accused; Sri Siva Prasad Reddy Venati, learned counsel for the respondent No.2/complainant and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor representing for respondent No.1/State.

(2.) This criminal petition is filed under Sec. 482 of the Code of the Criminal Procedure, 1973 (for brevity "CrPC") to quash the Order, dtd. 30/12/2019 rendered by Principal District and Sessions Judge, Nellore in Criminal Revision Petition No.51 of 2019.

(3.) The contention of the learned counsel for the petitioner is that the Order of the learned Sessions Judge in Criminal Revision Petition No.51 of 2019, dtd. 30/12/2019 was perverse and against the facts of the case.