CHIRUGURI BHASKARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr.P.C, seeking to quash the proceedings dated 6-12-2007 in M.C.No. 14 of 2007, against the petitioners, who are respondents 29, 33 and 38 before the Sub-Divisional Magistrate and Revenue Divisional Officer, Tenali.

(2.) HEARD the learned counsel for the petitioners and the learned Additional Public Prosecutor representing the respondent- State. Records are perused.

(3.) AS rightly pointed out by the learned counsel for the petitioners, the impugned proceedings issued by the learned Sub- Divisional Magistrate does not specify the ingredients of Section 107 Cr.P.C, and the information laid before him does not disclose that there was any sufficient ground to proceed against the petitioners herein. The impugned order also does not disclose the amount of the bond and whether it should be with or without sureties. Inasmuch as no definite information is laid before the learned Executive magistrate showing the involvement of the petitioners, at least prima facie, in the alleged incidents which are said to have taken place among the other members of 'A' party and 'B' party, further proceedings against the petitioners, who are respondents 29, 33 and 38 of B' party in M.C.No. 14 of 2007 on the file of the Sub-Divisional Magistrate and Revenue Divisional Officer, Tenali are unwarranted and continuance of such proceedings against them is nothing but abuse of process.