J RAMULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Impugning the dismissal docket order, dated 20.01.2017, of the discharge application of the petitioners in Crl.M.P.No.1154 of 2016 in C.C.No.905 of 2013 passed by the learned IX Metropolitan Magistrate, Cyberabad, Kukatpally, the present revision case is filed with the contentions that the impugned dismissal order is passed by non-application of mind by non-consideration of the scope of law covered by the provisions of Sections 427 and 447 I.P.C. and the learned Magistrate ought to have allowed the discharge application.

(2.) In the course of hearing, learned counsel for the petitioners reiterated the same. Whereas, it is the submission of the learned Public Prosecutor, representing the 1st respondent - State and the 2nd respondent Tahsildar, since impleaded, that the dismissal order of the discharge application nowhere requires interference, but for to direct the petitioners to face trial by left open all defences and thereby, sought for dismissal of the revision case.

(3.) Heard both sides at length. Perused the material on record.