INAGANTI GANDHI Vs. MULLAPATI MALKONDAIAH

JUDGEMENT

(1.) This criminal petition under Sec. 482 CrPC is filed to quash the order, dtd. 27/3/2023, passed in Crl.M.P.No.22 of 2023 in Criminal Appeal No.66 of 2023 on the file of the Court of IV Additional Sessions Judge, at Nellore.

(2.) Heard Sri Narasimha Rao Gudiseva, learned counsel for the petitioner and Sri Ancha Panduranga Rao, learned counsel for the 1st respondent/complainant.

(3.) The facts leading to filing of the petition, are briefly as follows: