JM LABORATORIES Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal challenges the judgment and final order dtd. 4/10/2023 passed by a learned Single Judge of the High Court of Andhra Pradesh at Amravati in Criminal Petition No. 5766 of 2023, whereby the petition filed by the appellants herein under Sec. 482 of Code of Criminal Procedure, 1973 (hereinafter, "CrPC") to quash the proceedings in C.C. No. 1051 of 2023 on the file of learned Judicial Magistrate of First Class, Kurnool (hereinafter, "trial court") came to be dismissed.

(3.) The facts, in brief, giving rise to the present appeal are as given below.