FEROZ KHAN Vs. STATE OF A P

JUDGEMENT

(1.) This is an application filed under Section 439 Cr.P.C. by A-1 and A-2 in S.C. No. 93 of 2006 of P.S., Alwal registered for the offences under Sections 376,341,506 IPC and Section3(1)(xii) of S.C./S.T. (P.O.A.) Act, 1989 and Sections 17 and 20 of Bonded Labour System (Abolition) Act, 1976.

(2.) Heard learned counsel appearing for the petitioners and the learned Additional Public Prosecutor appearing for the respondent-State.

(3.) Learned counsel for the petitioners represented that the petition is not being pressed. In spite of the same, this Court is inclined to pass the following order:-