(1.) This criminal petition is filed by the petitioner/A2 under Sec. 482 Cr.P.C., seeking to quash the order dated 10.2.2015 in Crl. RP No. 133 of 2014 in Crl. MP No. 4022 of 2014 passed by the Special Judge for trial of SC & STs Court -cum -X Additional District & Sessions Judge, East Godavari District at Rajahmundry. Heard the learned Counsel for the petitioner and the learned Public Prosecutor (Andhra Pradesh) for the State.
(2.) The petitioner is A2 in Crime No. 266 of 2014 registered for the offence punishable under Ss. 171E and 188 I.P.C. and Sec. 123 of the Representation of People Act, 1951 of Bommuru Police Station, East Zone, Rajahmundry Urban.
(3.) Perused the F.I.R. and other material including the impugned order of the learned Sessions Judge.