U V R V ANJANEYULU Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 482 Cr. PC seeking to quash the proceedings in CC No. 24 of 1997 on the file of the X Metropolitan Magistrate, Gannavaram, Krishna District.

(2.) The facts in giving rise to the filing of this petition are, briefly, as follows :-

(3.) The petitioner was appointed as Village Administrative Officer of Meduru village and one A. Hanumantha Rao who was also an aspirant for the said post, filed revision before the Government and the same was allowed on 12-8-96 and in pursuance of the said orders, he is said to have joined duty on 19-8-96. The petitioner herein filed O.A. No.4575/1996 before the A.P. Administrative Tribunal against the said orders dated 12-8-96 and the Tribunal passed orders on 20-8-1996 suspending the order passed by the Government, if it was not already implemented and the said order was valid for fourteen days. The Mandal Revenue Officer passed impugned orders directing the petitioner to hand over the charge to A. Hanumantha Rao and inspite of the said orders, he failed to hand over the charge to him and hence, he gave complaint to the Sub-Inspector of Police, Pamidimukkala Police Station and he registered a case in Crime No.59/1996 and investigated into and filed charge-sheet alleging that the petitioner failed to hand over the charge and records and thus disobeyed the orders of the Mandal Revenue Officer and he was also not present when he visited his house and on 18-9-96 and 26-9-96 for the seizure of the records and he was found absconding and liable for punishment under Section 188 of IPC.