SRI ALLU ARJUN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A Movie Star and a former Member of Legislative Assembly who are arraigned as A.1 and A.2 respectively filed this Criminal Petition under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)/Sec. 482 of Code of Criminal Procedure, 1973 (Cr.P.C.) seeking to quash F.I.R. in Crime No.71 of 2024 of Nandyal II Town Police Station, Nandyal District registered for the offence punishable under Sec. 188 I.P.C.

(2.) Heard arguments of Sri Y.Nagi Reddy, the learned counsel for petitioners and Sri K.Sandeep, the learned Assistant Public Prosecutor for respondent-State.

(3.) Perused the record.