AVILINENI BHARATAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue in both the Criminal Petitions are interconnected, the same are being disposed off by this common order.

(2.) Criminal Petition No.6307 of 2015 is filed, under Section 482 of Cr.P.C., to quash the docket order dated 25.06.2014 in C.F.R.No.2554 of 2013 in Crime No.18 of 2012 on the file of the Judicial Magistrate of First Class, Mahabubnagar, wherein the learned Magistrate ordered to issue summons to A1 to A7.

(3.) Criminal Petition No.1517 of 2019 is filed by the complainant seeking a direction to the Judicial Magistrate of First Class, Mahabubnagar to try the case in Crime No.18 of 2012 along with C.C.No.858 of 2010, which is pending on the file of the Judicial Magistrate of First Class, Mahabubnagar.