SURESH KANDELWAL Vs. STATE

JUDGEMENT

(1.) The Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioner herein to quash the proceedings initiated against him in Crime No.104 of 2020 registered for the offence punishable under Sec. 306 IPC on the file of the Srikalahasthi Rural Police Station, Tirupati Urban.

(2.) The brief facts of the case are as follows:-

(3.) On 31/8/2021, this Court passed the following interim order: