VELURI SATHISH KUMAR NAIDU Vs. SRIRAM CHANDRASEKHAR

JUDGEMENT

(1.) Criminal Petition No.7234 of 2025 under Sec. 582 of Bharatiya Nagarik Suraksha Sanhita, 2023[For short 'BNSS'] has been filed by the Petitioner / Victim seeking to set aside the Order dtd. 23/6/2025 passed in Crl.M.P.No.800 of 2025 in S.C.No.110 of 2016 on the file of the Court of VI Additional District and Sessions Judge-cum-Special Judge for trial of offences against women, Chittoor and to permit the Prosecution to recall P.W.47 - Assistant Director, APFSL for the purpose of marking the CD-R containing electronic evidence along with Sec. 65B Certificate. Criminal Petition No.7622 of 2025 under Sec. 582 of BNSS has been filed by the Petitioner / Accused No.7 seeking to set aside the Order dtd. 14/7/2025 passed in Crl.M.P.No.923 of 2025 in S.C.No.110 of 2016 on the file of the Court of VI Additional District and Sessions Judge-cum-Special Judge for trial of offences against women, Chittoor and to recall P.W.11 for cross examination.

(2.) Heard Sri P.Sai Surya Teja, learned counsel for the Victim, Sri D.Purnachandra Reddy, learned counsel for the Accused and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State. Criminal Petition No.7234 of 2025:

(3.) Learned counsel for the Petitioner / Victim would submit that the Order passed by the learned trial Judge is not in accordance with law. Learned counsel would further submit to prove that Accused No.8 conducted reccee before the commission of offence, recall of P.W.47, who is the Assistant Director of APFSL is necessary for marking of CD-R along with the Certificate under Sec. 65B of the Indian Evidence Act.