VARRA RAVINDRA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri V.R.Reddy Kovvuri, learned counsel for petitioner and Sri M.Laxmi Narayana, learned Public Prosecutor representing the State.

(2.) This Criminal Petition is filed U/s.482 of Criminal Procedure Code, 1973 (hereinafter referred to as "Cr.P.C.") to quash the order 16/12/2024 passed on a memo filed in Crl.M.P.No.1160/2024 by the prosecution for the same relief, which is as under:

(3.) The learned counsel for the petitioner would submit that the said order was passed on a memo filed by the Investigating Officer, though the application vide C.F.R.No.1361/2024 filed U/s.403 of BNSS, 2023 is pending. He would further submit that the petitioner filed objections on the said application. But the learned Sessions Judge without hearing the petitioner, passed the above impugned order on a memo filed by the Investigation Officer, and modified the order dtd. 12/12/2024. Therefore, the impugned order is not sustainable in law.