SYED YAVAR ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioners who are arrayed as accused no. 2 and 10 in CC No. 591 of 2013 on the file of XI Metropolitan Magistrate Cyberabad Ranga Reddy District L B Nagar now pending on the file of IV Additional Metropolitan Magistrate cum IV Additional Junior Civil Judge Cyberabad, for issue of an appropriate Writ order or direction more particularly one in the nature of Writ of Certiorari calling for the records relating to the above CC and quash the same as it is illegal and arbitrary.

(2.) This Writ Petition is taken up for hearing today, i.e. 08.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for the respondent Nos.1 to 4. With the consent of both the parties, the above case is taken up for hearing and disposal.