SATYANARAYANA GENERAL TRADERS Vs. STATE

JUDGEMENT

(1.) The only point that arises for consideration in this Criminal Petition is, whether the prosecution launched is in time.

(2.) As a matter of fact, this question was raised by the petitioners/accused before the lower court having filed Crl.M.P. No.408/91 in C.CNo.24/91 on the file of Judl. Magistrate of I Class Dharmavaram, and this question was answered against the petitioners/accused as per order dated 16-3-1992 and the petitioners have allowed the said order to become final, as they have not chosen to agitate the correctness or otherwise of the same in the appropriate forum.

(3.) Anyway having considered the matter, since I have come to the same conclusion as that of the trial court, I wish to dispose of the same on merits.