Andhra Pradesh High Court - Amravati
Rachapudi Naga Rajesh Gupta vs State Of Ap on 11 July, 2019
HONOURABLE SRI JUSTICE D.V.S.S. SOMAYAJULU
CRIMINAL PETITION No.4030 of 2019
ORDER:
This Criminal Petition is filed by the petitioner under Section 482 of the Code of Criminal Procedure to quash the proceedings against him, in C.C.No.258 of 2018 on the file of the Court of Additional Junior Civil Judge, Ponnur. The offences alleged are under Section 272, 273, 420, 120-B of IPC and Sections 58, 59 and 63 of FSS Act.
Heard Sri Koneti Raja Reddy, learned counsel for the petitioner and the learned Public Prosecutor appearing for the respondent-State.
Both the counsels agree that this matter is squarely covered by the judgment of the single Judge in the batch petitions bearing Criminal Petition Nos.3731 of 2018 and others. The same was also followed in Criminal Petition No.1697 of 2019 and others by the learned single Judges of this Court.
In view of the fact that this matter is squarely covered by the earlier orders, the Criminal Petition is allowed and the proceedings against the petitioner in C.C.No.258 of 2018 on the file of the Court of Additional Junior Civil Judge, Ponnur for the offences under Section 272, 273, 420, 120-B of IPC and Sections 58, 59 and 63 of FSS Act, are hereby quashed. As a sequel, miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
__________________________ D.V.S.S. SOMAYAJULU, J Date: 11.07.2019 Ssv