M. NAGARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order of the IV-Additional Chief Metropolitan Magistrate, Hyderabad, passed in Crl.M.P.No.4589 of 2019 in C.C.No.1598 of 2018, dated 27.01.2020, whereby the learned Magistrate dismissed the petition filed by the petitioner/A-15, under Section 239 of Cr.P.C., seeking to discharge him for the alleged offences punishable under Sections 143, 147, 148, 342, 186, 353, 120-B read with Section 149 of the I.P.C. and Section 7 (1) (a) of the Criminal Law (Amendment) Act, 1932.

(2.) Revision Petitioner is accused No.15 in Crime No.526 of 2017 registered for the offences punishable under Sections 143, 147, 148, 342, 186, 353, 120-B read with Section 149 of the I.P.C. and Section 7 (1) (a) of the Criminal Law (Amendment) Act, 1932. Subsequently the Sub-Inspector of Police, Osmania University Police Station, after completion of entire investigation, filed charge sheet against the petitioner and others for the aforesaid offences, which was taken cognizance as C.C.No.1598 of 2018. It is stated that since the name of the petitioner is not shown in the First Information Report and no specific overt acts were attributed against the petitioner in the charge sheet and also in the statements of the witnesses recorded by the police under Section 161 of Cr.P.C., the petitioner filed Crl.M.P.No.4589 of 2019 under Section 239 of Cr.P.C. requesting the trial Court to discharge him for the said alleged offences. However, the trial Court having considered the entire material available on record, dismissed the said petition by its order, dated 27.01.2020. Aggrieved by the said order, the petitioner/A-15 filed the present Criminal Revision Case.

(3.) Heard learned Counsel appearing for the petitioner; learned Assistant Public Prosecutor appearing for respondents 1 and 2, learned Standing Counsel appearing for the 3rd respondent and perused the record.