(1.) The lis involved in the present batch of the Criminal Revision Cases is the same. Therefore, they are being heard and disposed off vide the following common order.
(2.) The Crl.R.C.No.955 of 2018 is filed challenging the order dtd. 15/2/2018 passed in Crl.R.P.No.24 of 2015 by the learned Judge, Family Court " cum " IV Addl. District and Sessions Judge, Adilabad reversing the order dtd. 24/3/2015 passed in CFR.No.1816 of 2013 by the Judicial Magistrate of First Class, Adilabad.
(3.) Heard Mr. T. Niranjan Reddy learned Senior Counsel, representing Sri T.Nagarjun Reddy, Mr. E. Uma Maheshwar Rao, Mr. T. Bala Mohan Reddy, Sri Kondadi Ajay Kumar, learned counsels for the Petitioners; and Mr. D. Suresh Kumar, Mr. Nandigam Krishna Rao, learned counsel, representing Mr.Balla Ravindranath, Mr. Dasarath, Mr. Mahadevan, Sri V.Raghunath, learned counsels for the unofficial Respondents and Special Public Prosecutor for CBI. Perused the record.
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