BHEEMSHETTI SRIDHAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C., to quash the order dated 06.01.2020 passed by the Additional Judicial Magistrate of First Class, Bhongir in Crl.M.P. No.25 of 2020 in CC No.1 of 2020.

(2.) Heard Sri B. Shanker, learned counsel for the petitioners and the learned Public Prosecutor for the 1st respondent State.

(3.) Learned counsel for the petitioners would submit that the petitioners are A4 and A5 in Crime No.65 of 2018 pending on the file of the Bibi Nagar Police Station. He would further submit that the police, after completion of investigation, deleted the names of the petitioners. Therefore, the petitioners have filed Crl.M.P. No.25 of 2020 in CC No.1 of 2020, before the Court below for return of their passports, which were submitted in the said Court pursuant to order dated 30.07.2018 in Crl.P. No.7530 of 2020. The Court below dismissed the said application vide order, dated 06.01.2020 on the ground that the order of this Court in paragraph Nos.5 and 6 does not give power to the Court below regarding return of passport before prior permission.