NARNE ESTATES PVT. LTD. Vs. NARNE GOPAL NAIDU

JUDGEMENT

(1.) In all these Revision Cases, numbering nine, the parties and the nature of controversy being identical, though they arise from different complaints which resulted in registration of various criminal cases before the Principal Judicial Magistrate of I Class Court, Bhongir, they all are heard together.

(2.) For convenience sake, the facts narrated and set out in Criminal Revision Case No. 2479 of 2013 are taken up.

(3.) The petitioner - company is the complainant which set the criminal law into motion by filing FIR No. 134 of 2005 on the file of P.S. Bhongir against the 1st respondent herein accusing of committing certain offences punishable under Sections 408, 420, 423 and 426 of the Indian Penal Code. After due investigation, charge sheet was filed and the same was numbered as C.C. No. 624 of 2006 on the file of the Principal Junior Civil Judge's Court at Bhongir. Trial commenced. At the stage when P.W.1's examination is in progress, Crl.M.P. No. 172 of 2013 was filed purported to be under Section 242(2) of the Code of Criminal Procedure by the State through SHO, PS Bhongir to receive certain documents and to permit the prosecution to mark the said documents through P.W.1. The said Application was dismissed stating that: