SK JOHNY Vs. STATE OF A P

JUDGEMENT

(1.) "We all, Judges and lawyers, must restore our old faith and rekindle new hopes. The future is yours, men and women of law, take it and redeem yourselves".

(2.) This is a petition filed under Section 482 of the Code of Criminal Procedure to quash the proceedings in CC No.9 of 2000 on the file of the learned Chief Metropolitan Magistrate, Visakhapatnam. The petitioners are A2 and A3 in the said case.

(3.) Before adverting to the question as to whether the petitioners are entitled for any relief, it may be necessary to notice the background facts and circumstances leading to filing of this petition by the petitioners. Having regard to the question that falls for consideration, the facts in somewhat detail are to be noticed. The facts are tell-tale.