LAKSHMI AGENCIES, VIJAYAWADA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr.P.C., the petitioners/A.1 and A.2 seek to quash the order dated 17.10.2014 in Crl.M.P.No.1725 of 2014 in C.C.No.84 of 2013 passed by learned III Special Magistrate, Hyderabad, whereunder the learned Judge declined to return the complaint to the complainant to present the case before an appropriate Court having territorial jurisdiction in Vijayawada City.

(2.) THE factual matrix of the case is thus:

(3.) HEARD learned Counsel for petitioners. Notice to R.2 was unserved.