PATHURI AUDINARAYANA SWAMY Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The instant Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the Petitioner/Accused, seeking quashment of the proceedings in P.R.C.No.20 of 2022 in Crime No.38 of 2002 of Arundelpet Law and Order Police Station, Guntur, Guntur District.

(2.) Heard Sri S.Dilip Jaya Ram, learned counsel for the petitioner and Ms. K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State/Respondent No.1.

(3.) Learned counsel for the petitioner would submit that petition may be disposed of giving liberty to the petitioner to workout his remedy before the trial Court.