RAYANA DURGA RAO Vs. STATE OF ANDHRA PRADESH

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.28/ACP-WZ/2014, dtd. 4/6/2014 and C.No.32/ACP-WZ/2014, dtd. 4/6/2014 respectively.

(2.) The petitioner in WP.No.18717 of 2024 was shown as Accused No.3 in CC.No.771 of 2014 and the petitioner was acquitted vide judgment dtd. 21/5/2015 by the learned Chief Metropolitan Magistrate, Vijayawada.

(3.) The petitioner in WP.No.18725 of 2024 was arraigned as Accused No.5 in CC.No.771 of 2014 and the petitioner was acquitted vide judgment dtd. 21/5/2015 by the learned Chief Metropolitan Magistrate, Vijayawada.