T K KODANDARAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application, filed under S. 482 of Code of Criminal Procedure (for short Cr. P.C.) praying to quash the proceedings connected with the order dated 25-1-1989 in S.C.(SR) No. 138 of 1989 on the file of the Metropolitan Magistrate, Secunderabad and consequently the F.I.R. dated 25-1-1989 in Crime No. 23 of 1989 of Marredpally Police Station, Secunderabad. 1A. Sri T. K. Kodandaram, the party in person urged the following two contentions

(2.) The learned Public Prosecutor has submitted that the order passed by the learned Magistrate is in accordance with law and he had strictly followed the procedure contemplated by the Code of Criminal Procedure. His further submission is that at the state of investigation the High Court will not interfere with the investigation by the police, Sri L. Nageswara Rao, the learned counsel for the fourth respondent adopts the arguments of the Public Prosecutor and submits that the criminal petition is without merit and the same may be dismissed.

(3.) On these contentions the questions that arise for consideration are :