STATE OF ANDHRA PRADESH Vs. PRATHIPATI SARATH

JUDGEMENT

(1.) This petition is filed by the Petitioner/Complainant under Ss. 397 and 401 of Cr.P.C., seeking to set aside the Order dtd. 6/3/2024 in M.P.No.424 of in Crime No.63 of 2024 of Machavaram Police Station, Vijayawada City, passed Vijayawada (for short,"learned Magistrate").

(2.) Heard Smt. Y.L. Shivakalpana Reddy,learned Standing Counsel-Cum-Special Public Prosecutor, appearing for the Petitioner/Complainant, and Sri B. Adinarayana Rao, learned Senior Counsel for the Respondent/A.1.

(3.) The Revision Petitioner/Complainant filed a petition under Sec. 167(3) of Cr.P.C., on behalf of the Prosecution before the Additional Chief Metropolitan Magistrate, Vijayawada, in Crl.M.P.No.424 of 2024 in Crime No.63 of 2024 of Machavaram Police Station, seeking an order granting Police custody of A.1 for ten days, with the following allegations, which are as under: