PRABHAKARA GUPTA Vs. STATE OF A P

JUDGEMENT

(1.) THE petitioner/accused seeks quashing of order dated 20.08.2014 in Criminal Revision Petition No.18 of 2004 passed by learned Principal Sessions Judge, Kurnool whereunder learned Judge while dismissing the C.R.P. filed by present petitioner confirmed the order in Crl.M.P.No.774 of 2014 in C.C.No.186 of 2009 passed by Judicial Magistrate of First Class (J.M.F.C), Special Mobile Court, Kurnool permitting the prosecution request to recall PW.1 for further chief -examination and to mark certain documents.

(2.) THE factual matrix of the case is thus:

(3.) HEARD the appellant/ petitioner.