RAMESH REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023[Hereinafter, referred to as BNSS, in short.] is preferred by the Petitioner / Accused No.1, seeking quashment of the proceedings in C.F.No.277 of 2025 on the file of the Court of Additional Judicial First Class Magistrate, Ananthapuramu.[Hereinafter, referred to as Learned Magistrate Court, in short.] The core challenge is to the legality of the learned Magistrate's order passed under Sec. 175(3) BNSS, by which the private complaint in C.F. No.277 of 2025 was referred for investigation.

(2.) Heard Mr. T.V.Suman, learned counsel for the Petitioner; Respondent No.2 who appeared as party-in-person and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor.

(3.) The sum and substance of the contentions of the learned counsel for the Petitioner is as follows: