MOHDLLIYAS BIN HABEEB Vs. MISS. NAJMA BEGUM

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioners - accused Nos.1 and 18 under Section - 482 of the Code of Criminal Procedure, 1973, to quash the order dated 05.03.2021 in Crl.M.P. No.145 of 2021 in S.C. No.122 of 2016 passed by the learned I Additional Metropolitan Sessions Judge, Hyderabad.

(2.) The petitioners herein are accused Nos.1 and 18 in S.C. No.122 of 2016. The offences alleged against them are under Sections - 147, 148 and 302 read with 149 of IPC and Section - 27 (3) of the Arms Act.

(3.) The petitioners herein filed an application under Section - 311 read with 91 of Cr.P.C. in S.C. No.122 of 2016, to summon the following documents and to recall PW.23 for the purpose of cross- examination by confronting the said documents: i. Medical records of accused No.18 brought by Nagesh PC 3730; ii. Call history and tower location data details of mobile No.9966442825 of accused No.3 total 64 sheets from Station House Officer, Golconda Police Station.