MOKA SIVA RAMAKRISHNA Vs. STATE OF A. P.

JUDGEMENT

(1.) The petitioners are challenging the in-action on part of the respondents in closing the suspect sheet which was opened vide proceedings No.C.No.003/SDPO-A/2013, dtd. 7/1/2013 and C.No.27/SDPO-A/2016, dtd. 19/5/2016 respectively.

(2.) The petitioner in WP.No.30782 of 2024 was shown as A.1 in CC.No.164 of 2011, A.2 in CC.No.560 of 2011 and A.3 in CC.No.310 of 2012 and the petitioner was acquitted vide judgment dtd. 17/4/2015, 12/1/2015 and 16/12/2014 by the learned Judicial Magistrate of I Class, Kothapeta.

(3.) The petitioner in WP.No.30849 of 2024 was arraigned as Accused No.1 in CC.No.196 of 2016 and Accused No.3 in CC.No.17/11/2017 and the petitioner was acquitted vide judgment dtd. 29/7/2017, 17/11/2017 Accused No.7 in SC.No.407 of 2017 and acquitted vide judgment dtd. 10/7/2019 by the learned Assistant Sessions Judge, Kothapeta.