P.V.RAJALAKSHMI Vs. G.V.SRINIVAS RAO

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner under Sec. 482 of Code of Criminal Procedure, 1973, seeking quash of the Order dtd. 18/6/2024 in Crl.M.P.No.1102 of 2024 in C.C.No.124 of 2019 on the file of learned III Additional Judicial Magistrate of Fist Class, Tirupathi District.

(2.) Heard Sri N.Ramesh Kumar, learned counsel for the petitioner and learned Assistant Public Prosecutor representing the State.

(3.) Learned counsel for the petitioner would submit that the present petition is filed questioning the Order dtd. 18/6/2024 in Crl.M.P.No.1102 of 2024 in C.C.No.124 of 2019 passed by the learned III Additional Judicial Magistrate of Fist Class, Tirupathi District on an application filed under Sec. 254 read with 294 Cr.P.C., seeking permission to receive certain documents as evidence for the petitioner/complainant in C.C.No.124 of 2019 on the file of learned III Additional Judicial Magistrate of Fist Class, Tirupathi District.