V.RAGHU PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners in Criminal Petition No.4929 of 2019 are A1, A2, A4 to A11 and petitioner in Criminal Petition No.6308 of 2019 is A3, aggrieved by the orders passed in Crl.M.P.No.822 of 2019 in Crime No.182 of 2018 on the file of II Additional Junior Civil Judge- cum-XIX Additional Metropolitan Magistrate, Cyberabad, filed the petitions.

(2.) The police on the basis of the complaint filed by the 2nd respondent filed final report referring the case as false. Aggrieved by the same, the 2nd respondent filed protest petition before the trial Court. By impugned order vide in Crl.M.P.No.822 of 2019 in Crime No.182 of 2018, dtd. 1/6/2019, the learned Magistrate had taken cognizance against these petitioners for the offences under Ss. 448, 323, 504 r/w 149 IPC.

(3.) In the impugned order the learned Magistrate has taken cognizance giving reasons at para 5, as follows: