SHAIK SAIFULLAH Vs. STATE OF A P

JUDGEMENT

(1.) Petitioner seeks to quash the issuance of N.B.W. against him in pursuance of the memo filed by the Inspector of Police, S.I.T., Hyderabad.

(2.) The brief facts of the case giving rise to filling of this petition under Section 482 Cr.P.C. by the petitioner are :- A charge-sheet came to be submitted before the II Metropolitan Magistrate, Hyderabad wherein about 40 persons have been shown as accused. The Inspector of Police, S.I.T. Hyderabad filed a memo before the II Metropolitan Magistrate at Hyderabad and the memo reads as follows :

(3.) It seems the learned Magistrate issued NBW against the petitioner basing on the memo referred above. Hence this criminal petition under Section 482 Cr.P.C.