ADITYA BHATIA Vs. STATE OF A.P.

JUDGEMENT

(1.) Since similar issue is involved in both these criminal petitions filed under Sec. 482 Cr.P.C., they were heard together and are being disposed of by this common order.

(2.) Crl.P.No.2894 of 2014 has been filed to quash the proceedings in P.R.C.No.21 of 2013 on the file of the learned II Additional Judicial First Class Magistrate, Machilipatnam, Krishna District, insofar as the petitioners/accused Nos.2 to 4 therein. Crl.P.No.14687 of 2014 has been filed to quash the proceedings in P.R.C.No.18 of 2014 on the file of the learned Additional Munsiff Magistrate, Chirala, insofar as the petitioners/accused Nos.2 to 4 therein.

(3.) Facts of the cases, briefly stated, are as under: