(1.) The petitioner Buddhikota Subba Rao, party in person and advocate by avocation on post-retirement as a Captain in Indian Navy, resident of Navi Mumbai, filed the two petitions against the three respondents (i) the Crl.P.No.1042 of 2016 is against the 1) State of Andhra Pradesh represented by the learned Public Prosecutor, 2) G.Rami Reddy and 3) A.Chandrasekhar who are the two Investigating Officers in Cr.No.26 of 2015 of Vetapalem Police Station. This petition is filed for the relief to cause the complaint u/sec.340 CrPC filed against the said police officersR.2 and R.3 for the offences u/Sec.193 IPC before the learned Magistrate Court having jurisdiction and to pass such other orders. ii) The other Crl.P.No.1043 of 2016 is filed against 1) the State of Andhra Pradesh represented by its Public Prosecutor, 2) Peraka Varalakshmi and 3) peraka Lakshmana Bapuji, as respondents 1 to 3, who are the State and the accused 2 and 3 of the crime supra with the prayer against the private persons R.2 and R.3 as in Crl.P.No.1042 of 2016 supra.
(2.) Both the petitions came for common hearing and disposal.
(3.) Heard the party in person supra and the learned Public Prosecutor representing the State and also Sri T.Sridhar, the learned counsel representing the Investigating Officers-the R.2 and R.3 in Crl.P.No.1042 of 2016. As there is no representation either in person or through advocate so far as Peraka Varalakshmi and her husband Peraka Lakshmana Bapuji-the Respondents 2 and 3 of Crl.P.No.1043 of 2017 concerned, hence taken them as heard to decide on merits and perused the material on record for common disposal.