A NAZARALI Vs. STATE OF A P

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Public Prosecutor and the learned Counsel appearing on behalf of the second respondent-defacto complainant.

(2.) This is an application filed by the petitioners under Section 407 (1) of the Code of Criminal Procedure (for short 'the Code') to withdraw C.C.No. 202 of 1999 on the file of the learned XV Metropolitan Magistrate, City Criminal Courts, Hyderabad and transfer the same to the file of learned I Additional Munsif Magistrate, Warangal to be tried along with C.C.No. 499 of 1996 on the file of the learned I Additional Munsif Magistrate, Warangal.

(3.) The first petitioner herein is a partner of a firm called M/s. M.Y. Nathoo and Sons, which is having its offence at Warangal. It is stated that the firm is engaged in business of oil and oilseeds. The third petitioner herein is looking after the affairs of the firm at Hyderabad and the second petitioner herein is brother-in-law of the first petitioner.