VARTHYA RAVI NAIK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the docket order dated 25.01.2021 passed in Crl.M.P.No.15 of 2021 in Cr.No.488 of 2020 by the Junior Civil Judge-cum-Judicial Magistrate of First Class, at Chevella, Ranga Reddy district.

(2.) Heard Sri Palle Sriharinath, learned Counsel for the petitioner, and learned Asst.Public Prosecutor for State and perused the record.

(3.) A perusal of the record would reveal that the petitioner herein is the defacto-complainant in the above said crime. The said crime was registered against the accused for the offences under sections 307, 395, 504 and 506 read with 120-B of the IPC. The subject mobile phone i.e. 'Samsung Galaxy S20 Ultra' was seized by the Police in the above said crime. According to learned Public Prosecutor, the Police have deposited the said mobile phone in the said crime before the learned Magistrate.