Ambati Vijaya vs The State Of Telangana
2023 Latest Caselaw 746 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.490 OF 2021

JUDGMENT:

1. The Criminal Revision Case is filed questioning the order of

the learned Judicial Magistrate of First Class, Narsampet in

Crl.M.P.No.417 of 2020 in Cr.No.149 of 2019 of PS Narsampet

dated 02.09.2021, whereby the protest petition filed by the

petitioner herein for adding A4 and A5 and further to order

reinvestigation or denovo investigation into the matter with higher

ranked police officer was dismissed.

2. Learned Magistrate found that A4, who is an advocate and

the then Bar President and also A5 that no specific role was

attributed to them in the protest application and though an

opportunity was given for recording the statements of the defacto

complainant and other witnesses, the defacto complainant did not

come forward to give evidence and did not produce any evidence on

her behalf. In the said circumstances, petition was dismissed.

3. The trial Court is directed to issue summons and examine the

witnesses in the present case. In the event of the application being

made by the defacto complainant under Section 319 of Cr.P.C, that

an offence is made out against A4 and A5, the same shall be considered on facts adduced during trial, whether to include A4

and A5 as accused or not.

4. Accordingly, the Criminal Revision Case is disposed off.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J Date: 10.02.2023 kvs THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No. 490 OF 2021

Dt. 10.02.2023

kvs