M. SALAHUDDIN AYUB Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) THIS appeal is preferred under Section 341 of Cr.P.C. by the petitioner, who moved the learned V Additional Metropolitan Sessions Judge, Mahila Court at Hyderabad, seeking the following reliefs:

(2.) THAT petition (SR. No. 1699 of 2014) has been rejected by the learned Sessions Judge by his order dated 25.11.2014. Though the petitioner has settled the pleadings and filed the criminal appeal in person, but nonetheless, he has engaged Sri R. Sameer Ahmed, an young and energetic lawyer, who has presented the case for considerable length of time.

(3.) IN so far as securing the General Diary, Case Diary and other records from Central Crime Station (CCS) relating to the crime registered against the appellant, the present is not the appropriate stage, is not doubted before me.