GATTINENI VIJAYA SAI Vs. STATE OF AP

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973[in short 'Cr.P.C'] has been filed by the Petitioners/Accused Nos.1 and 2, seeking quashment of the proceedings against them in Crime No.72 of 2020 on the file of Chilakaluripet Town Police Station, Guntur District, registered for the offences under Sec. 188 r/w 34 of the Indian Penal Code[in short 'IPC'] and Sec. 34(a) of A.P. Excise Act and Ss. 19-A, 211 and 212 of Ordinance No.2/2020 of A.P.Panchayat Raj Amendment Act, 1994.

(2.) Brief facts of the case are as follows:

(3.) Being aggrieved by the registration of said crime against them, Petitioners/Accused Nos.1 and 2 filed the present petition on the following grounds: