YETLURI RAMAKRISHNAMMA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant Criminal Petition is filed under Sec. 528 of the BNSS, by the Petitioner/Accused, to quash the proceedings in Crime No.83 of 2025 of Nandalur Police Station, Annamayya District, registered for the offences punishable under Sec. 105 of BNS and Ss. 135(1)(a) and 135(1)(e) of the Indian Electricity Act, 2003.

(2.) Heard Sri P.Kaasi Nageshwara Rao, learned counsel for the petitioner and Ms.Priyanka Lakshmi, learned Assistant Public Prosecutor representing the respondent/State.

(3.) Learned counsel for the petitioner would submit that this is a case in which the petitioner had laid an electric fence around his field, and the deceased accidentally came into contact with the fence, resulting in his death.