BARU MALLIKARJUNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973(for short 'Cr.P.C') has been filed by the petitioner/accused, seeking quashment of proceedings against him in C.C.No.9 of 2018 on the file of the Court of I Additional District and Sessions Judge, Nellore, for the offence punishable under Sec. 135(1)(a)(b) of Electricity Act, 2003(for short 'the Act').

(2.) Factual Background

(3.) Heard Sri Sita Ram Chaparla, learned counsel for the petitioner and Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor for Respondent Nos. 1 and 2.