VENNUPUSA KOTI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This revision petition under Sections 397 and 401 of Cr.PC has been filed for challenging the orders passed by the learned Additional Munsif Magistrate, Narasaraopet dated 3-3-1999 passed in Crl. MP No.180 of 1999 in CC No.168 of 1998 under which the learned Magistrate dismissed the petition tiled under Section 210 of Cr.PC.

(2.) It appears that in respect of an incident which occurred on 19-7-1998 at about 7.00 a.m. in the agricultural lands at Kondakavuru village, a case was registered in Crime No.313 of 1998 of Narasaraopet Taluk Police Station which, after investigation, resulted in filing of charge-sheet and the same was taken cognizance of in CC No.168 of 1998. The de-facto complainant in that case not being satisfied with the FIR registered in connection with this case, filed a private complaint before the learned Magistrate which was referred to the police for investigation under Section 156 of Cr.PC. On the basis of this, a case in Crime No.320 of 1998 was registered at Narasaraopet Taluk Police Station.

(3.) In the private complaint, various offences are alleged to have been committed like offences under Sections 307, 447, 427, 194, 322, 342, 506, 120-8, 196, 201, 324 read with 149 of IPC. This complaint forwarded to the police is said to be under investigation and so far neither a report has been filed nor a final report closing the case has been filed.