B VENKATESHWARA RAO Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner impugns judgment dated 30.11.2017 passed by the Revisional Court whereby the revision petition impugning order dated 12.08.2016 of the Trial Court taking cognizance of the offence under Section 352/323/509 IPC has been dismissed.

(2.) Learned senior counsel for the petitioner points out that on the complaint investigation was carried out by the prosecution and statement of several witnesses was recorded under Section 161 Cr.P.C. Thereafter a closure report was filed, however none of the statements were annexed with the closure report.

(3.) It is submitted that in the impugned summoning order dated 12.10.2016 the Trial Court has stated that the closure report and other materials available on record including statements of witnesses and victim as well as complainant have been carefully perused.