MARGADARSI FINANCIERS Vs. STATE OF A P

JUDGEMENT

(1.) In Crl. M.P.No. 567 of 2007 on the file of the I Additional Chief Metropolitan Magistrate, Hyderabad, the petitioner is the Authorized Officer appointed by the Government of A. P. through G.O.Ms.No. 801, dated 19-12-2006. The respondents are M/s Margadarsi Financiers and Mr. Ramoji Rao. For the purpose of convenience, the parties in this Petition are referred to as they are arrayed in the Application filed before the Magistrate.

(2.) This Criminal Petition has been filed by the respondents under Section 482 of Cr.P.C. to quash the order, dated 14-03-2007 in Crl.R. P. No. 33 of 2007 on the file of the I Additional Metropolitan Sessions Judge, Hyderabad, arising out of the order, dated 21-02-2007 in Crl.M. P. No. 567 of 2007 on the file of the I Additional Chief Metropolitan Magistrate, Hyderabad, and consequently to direct the petitioner to return all the documents and other material seized from the respondents.

(3.) Sri S. Satyanarayana Prasad, Special Public Prosecutor, representing the petitioners and Sri Nalin Kumar and Sri P. Padmanabha Reddy, Senior Counsel, representing the respondents advanced arguments.