V SANKARA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused under Section 482 Cr.P.C. challenging the order dated 18.01.2018 in Crl.M.P.No.1505 of 2017 in C.C.No.8 of 2016 passed by the Special Magistrate-cum-VI Additional Junior Civil Judge, Tirupati dismissing the application filed by him und Section 315 Cr.P.C.

(2.) The factual matrix of the case is thus:

(3.) Heard.