N. V. NARENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners herein are Accused Nos.1 and 2 in C.C.No.283 of 2012 on the file of the III-Additional Chief Metropolitan Magistrate, Hyderabad, which was taken cognizance for the offences punishable under Sections 420, 506 and 323 of I.P.C. Pending disposal of the said C.C., the petitioners filed Crl.M.P.No.113 of 2013 under Section 239 of Cr.P.C. seeking to discharge them on the ground that the F.I.R. does not disclose the commission of any cognizable offences. By an order, dated 27.11.2013, the learned III-Additional Chief Metropolitan Magistrate, Hyderabad, dismissed the said discharge petition. Aggrieved by the same, the petitioners filed Crl.R.P.No.25 of 2014. By an order, dated 18.03.2014, the learned Metropolitan Sessions Judge, Hyderabad, allowed the said revision in part, directing the trial Court to consider the material and frame a charge under Section 417 of I.P.C. instead of 420 of I.P.C. To set aside the said part of the order, dated 11.03.2014 passed in Crl.R.P.No.25 of 2014, on the file of the Metropolitan Sessions Judge, Hyderabad, the petitioners filed the present Criminal Petition.

(2.) In view of the legal issue raised in this petition, the facts of the case need not be delved.

(3.) Heard and perused the record.