Sri.P.Rajeswar Rao vs The State Of Telangana And Another
2023 Latest Caselaw 622 Tel

     THE HONOURABLE SRI JUSTICE K.SURENDER

       CRIMINAL REVISION CASE No.131 OF 2020

JUDGMENT:

This revision is filed by the petitioner/Accused

challenging the order dt.16.12.2019 of the Chief

Metropolitan Magistrate, Nampally Criminal Courts at

Hyderabad, in Crl.M.P.No.480/2019 in Crl.M.P.No.2018 of

2019 in C.C.No.509/2015, whereby the learned Magistrate

allowed the petition filed by the respondent

herein/complainant seeking to receive the proposed

documents as enlisted in the List of Documents, on behalf

of the prosecution.

2. None appears for the petitioner. Perused the record.

3. The order under revision was passed on 16.12.2019. The

trial Court permitted the prosecution to mark certain documents

subject to relevancy, admissibility and proof. The said order of

permitting the prosecution to bring certain documents on record

is questioned by the accused. The C.C is of the year 2015 and

the order under challenge was passed in the year 2019.

4. However, the petition was allowed permitting the

prosecution to mark the documents subject to proof, relevancy

and admissibility. I do not find any irregularity in the order

passed by the learned Magistrate and there are no grounds in

this revision.

5. Accordingly, the Criminal Revision Case is dismissed.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Date: 07.02.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.131 OF 2020

Dt. 07.02.2023

tk