PEELA GANGADHAR Vs. ADDL MUNISIFF MAGISTRATE COURT, ANAKAPALLI

JUDGEMENT

(1.) The petitioners in the first batch of Criminal Petitions are some of the accused in C.C.Nos.155 (Old 76 of 2000), 156 (old 77 of 2000), 157 (Old 78 of 2000), 158 (Old 79 of 2000), 159 (Old 80 of 2000), 160 (Old 82 of 2000), 309 (Old 101 of 2000), 310 (Old 100 of 2000), 311 (Old 98 of 2000), 312 (Old 96 of 2000), 313 (Old 93 of 2000), 314 (Old 99 of 2000) & 315 (Old 97 of 2000) of 2010 on the file of the Court of the learned Additional Judicial Magistrate of First Class, Anakapalle. These petitions are filed under Section 482 of the Code of Criminal Procedure, 1973, requesting to quash the proceedings against the petitioners - accused in the said Calendar Cases.

(2.) We have heard the submissions of the learned counsel for the accused and the learned Public Prosecutor appearing for the State.

(3.) To begin with, it is apposite to mention the factual matrix and the past events to have a comprehension of the matter.