MULLAPUDI BAPI RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[For short 'Cr.P.C'] has been filed by the petitioner/Accused No.1 seeking to quash the proceedings against him in Crime No.35 of 2020 on the file of Nallajerla Police Station, West Godavari District, registered for the offences punishable under Ss. 143, 353, 224 read with 149 of Indian Penal Code[For short 'I.P.C'].

(2.) The allegations mentioned in the complaint, in brief, are as follows:

(3.) Aggrieved by the registration of the said crime, the petitioner/Accused No.1 filed the present petition seeking qushment of the same, on the following grounds;