PANDIRI RAMANATHAM Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard the submission of learned counsel for the petitioners as well as the learned Assistant Public Prosecutor. Though Sri.K.P.Jagan Reddy, Advocate, is on record representing respondent No.2, the said counsel failed to make his appearance and submit his contentions on behalf of his client.

(2.) By the material available on record, and upon hearing the learned counsel what could be gathered is that respondent No.2 filed a private complaint before the Court of Judicial Magistrate of First Class at Achampet. The said complaint was referred to the Police for investigation and report. On that, the Police registered the same as a case in Cr.No.1 of 2013 of Amrabad Police Station.

(3.) Aggrieved by the said registration of case, the petitioners, who are arrayed as accused therein, are before this Court. They seek for quashing of the proceedings.