M. PREMNATH Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision case is filed under Sec. 397 and 401 Cr.P.C. questioning the correctness of the Order dtd. 12/2/2007 of the learned Judicial Magistrate of First Class, Kurnool.

(2.) Respondent No.1 is the State. Respondent Nos.2 to 6 are shown and according to the revision petitioner Respondent Nos.2 to 5 are not necessary parties. Thus, it is Respondent No.1 and Respondent No.6 who are necessary parties to this revision. Respondent No.6 is the then Sub Inspector of Police, Kodumur and thereafter working at Dhone Police Station of Kurnool District.

(3.) The following facts are required to be noticed:-