MERLA BHAVANI SHANKAR PRASAD Vs. VALLABHANENI MYTRI PRIYADARSHINI

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), praying to call for the records pertaining to the order dtd. 17/9/2018 in Criminal Revision Petition No.125 of 2017 on the file of the III Additional Sessions Judge, East Godavari at Kakinada, in allowing the Criminal Revision Petition by setting aside the order dtd. 31/5/2017 in C.C.S.R.No.3727 of 2015, wherein the learned V Additional Judicial Magistrate of First Class, Kakinada, took cognizance of the offence for the deleted accused on protest petition in Crime No.19 of 2014 of II Town L and O Police Station, Kakinada, for the offences punishable under Ss. 306 and 420 I.P.C. read with Sec. 34 I.P.C. and to quash the said order dtd. 17/9/2018 in Criminal Revision Petition No.125 of 2017.

(2.) The facts succinctly are that:

(3.) Basing upon the writings of the deceased, which ultimately shows the fingers towards A1 to A12, where the deceased-Dr. Srilakshmi stated that A1 to A12 are responsible for the death of the deceased and on the death of the daughter of the petitioner herein, the petitioner has lodged a report to Kakinada II Town Police and the police registered the case in Crime No.19 of 2014 under Sec. 174 Cr.P.C. and subsequently altered to Sec. 306 I.P.C. and investigated the case and forwarded the charge sheet against A1 by deleting the names of A2 to A12.