BODDAPU SRINU Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is challenging the in-action on part of the respondents in closing the rowdy sheet vide proceedings in C.No.01/History Sheet/ACP-MWD/2015.

(2.) The petitioner in was shown as Accused No.2 in CC.No.518 of 2008 and petitioner was acquitted on 28/10/2014 by the learned IV Metropolitan Magistrate, Bheemunipatnam, Accused No.1 in CC.No.58 of 2016 and also the petitioner was acquitted on 18/12/2017 by the learned VI Metropolitan Magistrate, Bheemunipatnam.

(3.) The learned counsel for the petitioner submit that the respondents have not closed the rowdy sheet though there is no other case pending against the petitioner.