JACOB KURIAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the petitioner/accused No.1 seeking to quash the proceedings in S.T.C. No.5 of 2012, pending on the file of Court of XIV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad (for short, 'the trial Court'), registered for the offences punishable under Sections 13, 19 and 22 of the Andhra Pradesh Fire Service Act, 1999 (for short, 'the Act') and Rules 15 and 27 of the Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006 (for short, 'the Rules').

(2.) Heard learned counsel for the petitioner/A.1 and learned Public Prosecutor, appearing for the 1st respondent - State.

(3.) The complaint is filed stating that the petitioner has violated Sections 13, 19 and 22 of the Act.