G NARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is arising out of the order dated 13.08.2018 passed in Crl.M.P.No.307 of 2018 in C.C.No.95 of 2014 on the file of I Additional Special Judge for SPE & ACB Cases-cum-V Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The brief facts of the case are as follows:

(3.) The brief contents of the petition filed under Section 227 CrPC read with Section 19 of P.C Act by the petitioner/AO.1 are as follows: