G PRABHAKAR RAO Vs. STATE POLICE

JUDGEMENT

(1.) THIS is a petition filed to quash the proceedings initiated under Section 145 of the Code of Criminal Procedure.

(2.) SOME of the petitioners have filed O.S. No. 715 of 1990 on the file of the Fifth Additional Judge, City Civil Court, Hyderabad, and also obtained an order of injunction in LA. 594/90 on 77 -1990, to the following effect:

(3.) THE petitioners in support of their case for quashing the proceedings have relied upon the decision of the Supreme Court, in Ram Sumer Puri v. State of U.P.1. wherein it is held: