ADDURI DURGA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Appeal under Sec. 14(A) of the SC and ST (POA) Act is filed for the following relief:

(2.) Heard learned counsel for the appellant/accused No.2 and learned Assistant Public Prosecutor representing the respondentState.

(3.) The present criminal appeal is filed by the appellant/accused No.2 to set aside the order dtd. 7/7/2025 passed by the learned Special Judge for Speedy Trial of Offences under the Protection of Children from Sexual Offences Act, Vijayawada, in Crl.M.P.No.584 of 2025 in Crime No.110 of 2025 of Gannavaram Police Station, registered for offences punishable under Sec. 64(2)(m) read with Sec. 3(5) of BNS, Sec. 6 of POCSO Act, and Sec. 3(2)(v) of SC & ST (POA) Act.