SHAIK AMEENA REHAMANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Petition is filed seeking to quash the proceedings initiated against the petitioner for the alleged offence punishable under Sec. 353 of the Indian Penal Code (for short "IPC").

(2.) The petitioner herein, who is a practicing Advocate, is the sole accused in Cr.No.155 of 2021 on the file of Lalapet Police Station, Guntur Urban, Guntur District, registered for the said offence.

(3.) The facts of the case as set out in the petition, in brief, may be stated as follows:-