JANGAM ANAND RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The sole accused in S.C.No.146 of 2018 preferred this criminal revision under Ss. 397 and 401 of the CrPC impugning the order dtd. 1/12/2023 of learned Judge, Family Court - cum - VII Additional Sessions Judge, West Godavari, Eluru in Crl.M.P.No.555 of 2018 in S.C.No.146 of 2018. By the impugned order, the prayer made by the revision petitioner to discharge him was dismissed by the learned Additional Sessions Judge.

(2.) Respondent herein is the State.

(3.) Kumari S.Amulya, the learned counsel representing Sri G.Ronald Raju for petitioner and Kumari Disha Chowdary, the learned Assistant Public Prosecutor for respondent/State submitted arguments.