SRI MOHAMMED JAHANJEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner/accused under Section 482 of Cr.P.C., to set aside the order, dated 23.05.2019 passed in Crl.M.P.No.238 of 2019 in C.C.No.2716 of 2017 on the file of the XI-Additional Chief Metropolitan Magistrate, Secunderabad, which was confirmed by the II-Additional Metropolitan Sessions Judge, Hyderabad, vide its order, dated 29.11.2019 in Crl.R.P.No.92 of 2019 and consequently discharge the petitioner/accused from the proceedings in C.C.No.2716 of 2017 on the file of the XIAdditional Chief Metropolitan Magistrate, Secunderabad.

(2.) The facts in issue are that a charge sheet came to be filed against the petitioner/accused for the offences punishable under Section 420 of I.P.C. and Section 12 (1) (b) of the Passports Act, 1967, alleging therein that the petitioner/accused had cheated the Passport officials by submitting the false information as well as suppressing the material information and also obtained two passports on different names. During pendency of the Calendar Case, the petitioner/accused filed an application under Section 239 of Cr.P.C. to discharge him from the proceedings in C.C.No.2716 of 2017. By an order, dated 23.05.2019, the learned Magistrate, dismissed the said application. Aggrieved by the same, the petitioner/accused filed Crl.R.P.No.92 of 2019 before the II-Additional Metropolitan Sessions Judge, Hyderabad. By an order, dated 29.11.2019, the learned Sessions Judge, dismissed the said revision. Challenging the same, the present Criminal Petition is filed.

(3.) Heard learned Counsel for the petitioner/accused, learned Additional Public Prosecutor for the respondent-State and perused the record.