CHODEPALLI KEDARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(2.) The present criminal petition is filed to quash the proceedings initiated against petitioner No.1/A-7 for the offences punishable under Sections 427, 379 Penal Code, section 7 of the Essential Commodities Act, and Sec. 3 of the Prevention of Damage to the Public Property Act, 1984 and against the petitioners 2 and 3/A-8A-9 for the offence under Sec. 411 Penal Code in C.C.No.170 of 2010 on the file of the Judicial Magistrate of First Class, Chintalapudi.

(3.) The factual matrix of the case is that A-1 is a resident of Proddutur village. On