G.NARAYANA Vs. B.BHASKAR

JUDGEMENT

(1.) This Criminal Petition is filed by the Petitioner/de facto complainant to dispose of CFR No.2542 of 2019 in Crime No.377 of 2014 on the file of the Court of Judicial First Class Magistrate-Cum-Mobile Court, Kadapa, Y.S.R. Kadapa District.

(2.) Despite service of notice, none represented Respondent No.1. Heard Sri Kesana Rama Koteswara Rao, learned counsel for the Petitioner; learned Assistant Public Prosecutor for the Respondent Nos.2 and 7/State, as the Respondent No.2-Station House Officer, is arrayed in an official capacity; Sri Vijay Kumar Naidana, learned counsel for Respondent Nos., 3 and 4 and Sri M.Chalapati Rao, learned counsel for Respondent Nos., 5 and 6 and perused the material on record.

(3.) The Petitioner herein is the de facto complainant. The Respondent No.1/A.1 is a practicing Advocate. Respondent No.2/A.2 is the Station House Officer, Kadapa. The Respondents 3 and 4/A.3 and A.4 are police staff and Respondents 5 and 6/A.5 and A.6 are the Court staff.