SAYYED AHAMED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This revision is preferred questioning the order, dated 06.12.2017, in Crl.M.P.No.3720 of 2017 in C.C.No.242 of 2013 passed by the court of I Additional Judicial Magistrate of First Class, Adoni, by virtue of which the said court dismissed the petition, which was filed by the petitioners under Section 239 CrPC, seeking to dismiss the complaint for want of prior sanction from the District Collector, Kurnool as required under Section 197 CrPC.

(2.) The facts need to be stated briefly in order to understand whether the petitioners are alleged to have committed the offences in discharge of their official duty.

(3.) Heard Sri Mohan Reddy, learned senior counsel appearing for the petitioners and the Public Prosecutor appearing for the 1st respondent. None appears for the 2nd respondent in spite of notice.