RADHA KRISHNAN VIJAY KRISHNAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No. 4557 of 2019 is filed by Accused No.3, Criminal Petition No. 5018 of 2019 is filed by Accused No. 7, Criminal Petition No.5020 of 2019 is filed by Accused No. 4, Criminal Petition No.5021 of 2019 is filed by Accused No. 2, Criminal Petition No.5022 of 2019 is filed by Accused No. 6, and Criminal Petition No.5023 of 2019 is filed by Accused No. 5, invoking Sec. 482 of the Cr.P.C, seeking quashing of proceedings in S.T.C. No. 51 of 2019 pending on the file of XXII Metropolitan Magistrate, Medchal.

(2.) Since all the Criminal Petitions are questioning the proceedings against them in the same case, i.e., STC No.51 of 2019, all the petitions are disposed off by way of this Common Judgment.

(3.) A complaint was filed by the District Legal Metrology Officer, Legal Metrology, who is an officer appointed under S.14 of the Legal Metrology Act, 2009 (hereinafter, "the Act") and is an authorized officer to file the complaint against the Accused under Rule 28 of the A.P Legal Metrology (Enforcement) Rules, 2011, by virtue of the General Authorization issued by the Controller, Legal Metrology, AP, Hyderabad, vide G.O.Ms. No. 10 CA, F&CS (CS-III) Dept., dtd. 1/4/2011, read with head office Memo No. 6950/T1/2011-3 dtd. 10/5/2012.