STATE OF TELANGANA Vs. RUPESH KUMAR MOHANANI

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. by the State represented by Public Prosecutor challenging the order, dated 11.12.2018 passed in Crl.M.P.No.5329 of 2018 in S.C.No.526 of 2017 by the Metropolitan Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) Heard the learned Additional Public Prosecutor representing the petitioner-State. Though notice sent to the respondent was served, none appears on behalf of the respondent-accused.

(3.) As seen from the record, it is clear that the petition filed by the prosecution under Section 65-B of Evidence Act to permit the prosecution to examine L.Ws. 4 and 11 on skype on the ground that the witnesses are foreigners and staying in Congo, was partly allowed permitting the prosecution to examine L.W.4 on skype. Hence, this petition.