JAIN SREE RAM REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed by the petitioners/Accused Nos.1 to 7 for setting aside the docket order dtd. 13/10/2023 passed in Crime No.539 of 2017, on the file of the learned XV Metropolitan Magistrate at Ibrahimpatnam, Rachakonda, directing further investigation in the case after it was earlier closed as 'civil in nature'.

(2.) Since the petitioners/accused Nos.1 to 7 are questioning the same orders, all the three petitions are heard together and disposed by way of this common order.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent No.1-State.