A V DHARMA REDDY Vs. STATE OF AP

JUDGEMENT

(1.) These two criminal petitions are filed by newly added accused Nos. 2 to 4/A-2 to A-4 questioning order dated 14.06.2010 passed by the II Additional Judicial Magistrate of the First Class, Tirupati in Criminal M.P. No. 1842 of 2010 in C.C. No. 306 of 2009 by which the lower court allowed the said petition filed by the Assistant Public Prosecutor impleading the petitioners as A-2 to A-4 in that criminal case in exercise of powers under Section 319 Cr.P.C.

(2.) Originally, charge sheet was filed by the Sub Inspector of Police, II Town Police Station, Tirumala against three persons who are A-1, A-3 and A-4 herein showing them as A-1 to A-3 respectively alleging offences punishable under Sections 420, 408, 120-B/34 IPC. The Magistrate returned the charge sheet with the following objections:

(3.) The said another charge sheet was filed by another police officer, viz., Circle Inspector of Police, Tirumala (L&O). After filing another charge sheet, the original first charge sheet filed by the Sub-Inspector of Police, Tirumala II Town Police Station was endorsed as cancelled.