MOHD MAQBOOL AHMED Vs. STATE OF A P

JUDGEMENT

(1.) This revision is directed against order dated 6.8.2007 passed in Crl.M.P.No.68 of 2007 in S.C.No.339 of 2006 on the file of Additional Metropolitan Sessions Judge-cum-III Additional District & Sessions Judge (Fast Track Court) at L.B. Nagar, Ranga Reddy District, whereby and whereunder, the learned Additional Sessions Judge dismissed the application filed by the petitioner herein under Section 227 Cr.P.C.

(2.) The petitioner is the accused No.1 in S.C.No.339 of 2006. He along with the another accused person was charge sheeted for the offence under Sections 489 (B) and 420 IPC. The case against the petitioner/A-1 is that he purchased Ac.3- 16 guntas of land from A-2 for Rs.3,00,000/- and paid certain amount as advance. He paid Rs.2,00,000/- on 28.8.2005 and Rs.1,50,000/- on 25.9.2005. Accused No.2-Ashok Reddy opened the S.B Account No.22988 in Andhra Bank, B.N.Reddy Nagar branch and deposited the amount. On verification, the currency deposited by him was found to be fake. Thereupon, the Branch Manager presented a report before S.H.O., Vanastalipuram P.S. The S.H.O received the report and registered a case in Crime No.544 of 2005 under Sections 489 (B) and 420 IPC and took up investigation.

(3.) After completion of the investigation, a charge sheet came to be filed before the VII Metropolitan Magistrate, Hayatnagar. The learned Metropolitan Magistrate committed the case to the Metropolitan Sessions Division, Ranga Reddy District. The learned Sessions Judge took the case on file as S.C.No.339 of 2006. The petitioner filed Crl.M.P.No.68 of 2007 under Section 227 Cr.P.C seeking to discharge.