MUDE LALU NAIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/A2, under Sec. 482 of Code of Criminal Procedure, 1973, for quash of F.I.R.No.93 of 2024 of S.A.Kasinayana Police Station, SAKN Mandal, YSR Kadapa District, for the offences punishable under Ss. 109, 132, 61(2) read with 3(5) BNS, 2023 and Ss. 20(1)(d)(i)(a)(b) read with 20(1)(c) II, II, iv, x, 36 (a)(b) read with 32 A and Sec. 29(4)(a)(i) of the AP Forest Amendment Act, 2016.

(2.) Heard Sri Metta Chandrasekhara Rao, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing for the State.

(3.) Learned Assistant Public Prosecutor on instructions would submit that the petitioner was arrested by the Police on 27/10/2024 and was remanded to the judicial custody. The Police completed investigation, and only Form-C is awaited from DFO Office. Soon after receiving the same, the Police will present charge sheet before the jurisdictional Magistrate.