B.V.NAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.C. No.389 of 2019 pending on the file of Additional Judicial Magistrate of First Class, at Gadwal.

(2.) Heard Mr. P. Animi Reddy, learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State.

(3.) The allegations levelled in the charge sheet are that, respondent No.2 being A.E.E. of Irrigation Department was appointed as Model Code of Conduct, Mandal Nodal Officer, Ghattu Mandal by the District Election Officer and District Collector. He (LW.1) lodged a report dtd. 2/12/2018 with the Station House Officer, Ghattu Police Station against the petitioners herein stating that they conducted public meeting in villages i.e., Boyalagudam, Induvasi, Anthampally, Baligera, Macherla and Yellamdoddi of Gattu Mandal without taking any prior permission from the competent authority for election campaigning on behalf of MLA contested candidate of Congress Party in General Assembly Elections, 2018 and conducted meeting on 1/12/2018 between 1200 to 1600 hours, and thereby they have violated model code of conduct. Thus, the petitioners were committed the aforesaid offences.