(1.) This Criminal Revision Case is filed questioning the impugned order dated 21.08.2019 passed in Crl.M.P.No.392 of 2018 in C.C.No.8 of 2017 on the file of the Additional Judicial Magistrate of First Class, Gudur, SPSR Nellore District, whereby the petition filed by the petitioners, who are the accused in the said case, under Section 239 Cr.P.C. to discharge them from the said case, was dismissed.
(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for 2nd respondent-State.
(3.) The petitioners are accused Nos.1 to 7 in C.C.No.8 of 2017 on the file of the Additional Judicial Magistrate of First Class, Gudur. They are being prosecuted for the offences punishable under Sections 143, 341, 434, 506 r/w.149 of IPC.