MATTA VIJAYA NARASIMHA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners-Accused Nos.1 to 4 to set aside the proceedings against them in FIR No.1085 of 2022 pending on the file of Station House Officer, Madhapur Police Station, Cyberabad. The offences alleged against them are under Ss. 420, 406, 468, 471, 506 read with 34 of IPC.

(2.) Heard both sides.

(3.) The petitioners/Accused Nos.1 to 4 are aggrieved by the docket order dtd. 13/10/2022 passed by the learned X Additional Metropolitan Magistrate, Ranga Reddy District at Kukatpally, directing the complaint to be referred to Station House Officer, Madhapur, for the purpose of investigation. The docket order dtd. 13/10/2022 reads as follows: