LAWS(APH)-2024-12-18

BOLLINENI SRIHARI Vs. DAVULURI RAMESH

Decided On December 27, 2024
Bollineni Srihari Appellant
V/S
Davuluri Ramesh Respondents

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Code of Criminal Procedure (Cr.P.C.), is filed by the accused in C.C.No.234 of 2018 assailing the order dtd. 16/7/2024 of learned II Additional Judicial Magistrate of First Class, Ongole in Crl.M.P.No.476 of 2024 in C.C.No.234 of 2018.

(2.) Sri N.Naga Raju, the learned counsel representing Sri P.Ravindra Babu, the learned counsel on record for the petitioner submitted arguments.

(3.) Learned Assistant Public Prosecutor representing respondent No.2-State made legal submissions.