BOMMISETTY VARCHALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS Criminal petition, under Section 482 Cr.P.C., is filed seeking to set aside the opinion given by the Senior Assistant Public Prosecutor (Administration), Ongole, Prakasam Distict in Crime No.2 of 2011 of H.M. Padu Police Station, Prakasam District.

(2.) OBJECTION of the office is overruled against maintainability of the application under Section 482 Cr.P.C.

(3.) HEARD learned counsel for the petitioner.