M.SREENIVASULU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Revision, under Ss. 397 and 401 of Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), has been filed by the Revision Petitioners/A.1 to A.3, seeking to set aside the discharge petition order, dtd. 18/11/2022 in Crl.M.P.No.146 of 2020 iin n C.C.No.450 of 2016 on the file of I Additional Chief Metropolitan Magistrate, Visakhapatnam, (for short, "the trial Court").

(2.) The parties will hereinafter be referred to as arrayed in this Criminal Revision Case.

(3.) In the proceedings before the trial court, the Revision Petitioners/A.1 to A.3 herein, submitted a petition in Crl.M.P.No.146 of 2020 within C.C.No.450 of 2016, invoking Sec. 239 of the Cr.P.C., with the aim of securing their discharge from the case registered under C.C.No.450 of 2016.