N. ARAVIND KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE Revision Petition is filed by the Petitioner/2nd respondent/2nd accused under Section 397 and 401 of Cr.P.C seeking to set aside the order dated 16.10.2012 in Crl.R.P. No.188 of 2012 on the file of I Additional metropolitan Sessions Judge, Hyderabad under which the revision filed by the Sultan Bazar Police through State was allowed by setting aside the order dated 09.04.2012 passed in Crl.M.P.no.550 of 2012 in C.C. No.450 of 2008 on the file of II Additional Chief Metropolitan magistrate Court, Hyderabad.

(2.) THE Petitioner herein is Accused No.2 and the 2nd respondent herein is the defacto complainant in C.C. No.450 of 2008. The 1st respondent -State filed Crl.R.P.No.188 of 2012 before the I Additional Metropolitan Magistrate, Hyderabad against the order of the learned II Additional Chief Metropolitan Magistrate in dismissing the application seeking to permit the Station House Officer, Sultan Bazar Police Station, Hyderabad to conduct further investigation under Section 173(8) Cr.P.C in Crime No.464 of 2007 of Sultan Bazar Police Station, Hyderabad.

(3.) AS the revision is allowed, impugning the same, the present revision is maintained.