JUPUDY SURESH BABU Vs. PALAVALASA SURYA PRAKASA RAO

JUDGEMENT

(1.) The instant Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'the Code') has been filed, by the Petitioner/Accused, seeking to quash the Order dtd. 19/7/2024 passed in Crl.M.P.No.1331 of 2024 in CC No.173 of 2017 on the file of the Court of III Additional Judicial First Class Magistrate, Rajamahendravaram, East Godavari District, against him.

(2.) The brief facts of the case are that: