K VENKATESHWARLU Vs. R G SUBRAMANYAM

JUDGEMENT

(1.) Petitioners approach this Court aggrieved over the registration of FIR in Cr. Nos. 95 of 2007 and 96 of 2007 on the basis of reference made by the learned Magistrate under Section 156(3) of Code of Criminal Procedure based on a complaint given by one R.G. Subramanyam, S/o. R. Govinda Swamy, Sub-Inspector of Police (in Cr. No. 95 of 2007) and one Sri Kandula Venkata Reddy, S/o. K. Pulla Reddy, Inspector of Police(in Cr. No. 96 of 2007) whereby the Petitioners are arrayed as accused for an offence under Sections 499 and 500 IPC.

(2.) The brief facts of the case are as follows:

(3.) The learned Counsel for the Petitioners raised the following points for consideration: