ARYAVARTA BIOTECHNOLOGY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.11857 of 2016 is filed by A1, Criminal Petition No.10294 of 2016 is filed by A2 and Criminal Petition No.11142 of 2016 is filed by A3 questioning the proceedings against them in PRC No.21 of 2016 on the file of Judicial First Class Magistrate, Medak. On the basis of the complaint of the 2nd respondent/complainant, learned Magistrate had taken cognizance of the offences.

(2.) The docket order dtd. 31/5/2016 reads as follows:

(3.) The said cognizance was taken on the basis of protest petition filed by the 2nd respondent/defacto complainant questioning the closure report of the Sub-Divisional Police Officer.