MANAPPURAM ASSET FINANCE Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners are aggrieved by the issuance of notices under Sec. 91 and Sec. 102 of Cr.P.C. (Sec. 94 of BNSS) by the investigating officers of various police stations investigating the crimes registered. The petitioners are in the business of extending loans against the mortgage of gold ornaments.

(2.) The petitioners were issued notices by the investigating officers to produce and hand over the gold ornaments during the course of the investigation.

(3.) Sri.P.Venkateswarlu, learned senior counsel for the petitioners, submits that WP.No.25540 of 2023 be taken as a lead case as the other writ petitions are also similarly placed, as such, a common order can be passed.