P. SATYAVATHI Vs. D. JOHN VIJAY KUMAR

JUDGEMENT

(1.) This Criminal Petition is filed, under Section 482 of the Code of Criminal Procedure, 1973, seeking to quash the common order, dated 21.01.2016, passed in Crl.M.P.No.27 of 2015 and Crl.M.P.No.848 of 2015 in Crl.A.No.834 of 2014 on the file of the Special Judge for Trial of Offences under Scheduled Castes and Scheduled Tribes (POA) Act-cum-VI-Additional Metropolitan Sessions Judge, Secunderabad.

(2.) The facts which led to filing of this Criminal Petition are as under:

(3.) Heard and perused the record.