BANGARU DURGA SAGAR BABU Vs. VUNDAVILLI RAJA CHAKRADHARA

JUDGEMENT

(1.) The 1st respondent respondent/complainant-Sri Sri Vundavilli Raja Chakradhara Rao, has filed protest petition vide CCSR No.2122 of 2015 in Crime No.31 of 2013 and 92 of 2012 to take cognizance against the petitioner/accused for the offence under Sec. 306 IPC.

(2.) Learned earned V Additional Judicial Magistrate of First Class at Kakinada vide order dtd. 25/3/2019 took cognizance against the petitioner/accused No.1 and dismissed the protest petition against Accused No.2 and 3, for which the 1st respondent/complainant has preferred Criminal Revision Petition No.108 of 2019 on the file of IV Add Additional itional District and Sessions Judge, Kakinada, under Sec. 397 of Criminal Procedure Code and the same was dismissed by an order dtd. 13/1/2020, against which the Criminal Petition No.6038 of 2020 was filed by Sri Vundavalli Raja Chakradhara Rao- Petitioner/complainant before this Court to set aside the order in CCSR 2122 of 2015 dtd. 25/3/2019 on the file of V Additional Judicial Magistrate of First Class, which is confirmed in Criminal Revision Petition No.108 of 2019 on the file of the IV Additional District and Sessions Judge, Kakinada.

(3.) The Criminal Petition No.2842 of 2019 is filed by Sri Bangaru Durga Sagar Babu-Petitioner/Accused No.1 to quash the proceedings in CCSR No.2122 of 2015 on the file of the V Additional Judicial Magistrate of First Class at Kakinada, for taking cognizance for the offence under Sec. 306 IPC against the petitioner herein.