SRIRAM CHANDRA SEKHAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition is filed challenging the order passed in Crl.MP.No.308 of 2025 in SC.No.110 of 2016 on the file of VI Additional District and Sessions Judge - Cum - Special Judge for Trial of Offences against Women at Chittoor.

(2.) The petitioner is arraigned as Accused No.1 in SC.No.110 of 2016 and is aggrieved by the order passed by the VI Additional District and Sessions Judge - Cum - Special Judge for Trial of Offences against Women at Chittoor on a petition filed by the prosecution under Sec. 216 of Code of Criminal Procedure (for short Cr.P.C.,).

(3.) The learned Sessions Judge has allowed the petition filed by the prosecution and reframed the following charges ;