TOPLINE SHOES LTD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the second respondent.

(2.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash the proceedings in C.C.No.688 of 2003 on the file of the XI Metropolitan Magistrate, City Criminal Courts, Secunderabad, and also to recall the warrant of arrest issued against the petitioners.

(3.) The relevant facts, in brief, are as follows:-