SUKHEVALE SWAPNA BAI Vs. STATE OF A.P.

JUDGEMENT

(1.) CRL . R.C. No. 1321 of 2007 is directed against the order dated 5 -9 -2007 passed in Crl. M.P. No. 140 of 2007 in S.C. No. 413 of 2007 on the file of III Additional Assistant Sessions Judge (FTC), Warangal, whereby and whereunder the learned III Additional Assistant Sessions Judge dismissed the application of A -8 -Sukhevale Swapna Bai filed under Section 227 Cr.P.C.

(2.) CRL . R.C. No. 1322 of 2007 is directed against the order dated 5 -9 -2007 passed in Crl. M.P. No. 139 of 2007 in S.C. No. 413 of 2007 on the file of III Additional Assistant Sessions Judge (FTC), Warangal whereby and whereunder the learned III Additional Assistant Sessions Judge dismissed the application of A -1 to A -7 filed under Section 227 Cr.P.C.

(3.) THE learned Magistrate took the charge -sheet on file as P.R.C. No. 303 of 2006 and committed the case to the Sessions Division, Warangal.