BHARAT DAMODAR KALE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) This appeal is preferred against the judgment and order made by the High Court of Judicature; Andhra Pradesh at Hyderabad on 18-2-2003 whereby the High Court dismissed the criminal petition filed by the appellants under S. 482 of the Code of Criminal Procedure (the Code). The prayer of the appellants in the said petition was to quash the criminal proceedings initiated against them in C.C. No. 201/2000 on the file of the II Metropolitan Magistrate, Vijayawada.