K NIVEDAN Vs. STATE OF A P

JUDGEMENT

(1.) Petitioners preferred this Criminal Petition seeking to quash the order passed by the learned Additional Judicial First Class Brief facts of the case are as follows:

(2.) The learned Magistrate after perusal of the said petition, passed the following docket order on 10.02.2010:

(3.) The learned Counsel appearing on behalf of the Petitioners submitted the following points for consideration: