BAIRI RAKESH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to direct the II Additional Judicial First Class Magistrate, Huzurabad to send the disputed signatures on Sadabynama by collecting the signatures of the complainant, to get the opinion of the expert and to record evidence of witnesses in the protest petition filed in Crime No.168 of 2015 of P.S. Kamalapur.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the record.

(3.) A perusal of the record would reveal that the father of the petitioner herein had filed a complaint under Section 200 Cr.P.C. against the unofficial respondents herein and the II Additional Judicial First Class Magistrate, Huzurabad has referred the same to P.S. Kamalapur, who in turn registered a case in Crime No.168 of 2015 for the offences under Sections 447, 427, 420, 465, 467, 504, 506 r/w 34 IPC against the unofficial respondents herein. After completion of investigation, police have filed a final report treating the complaint as 'civil in nature'. Thereafter, the father of the petitioner herein had filed a Protest Petition on 29.12.2017 before the very same Court, and is numbered as Crl.MP.No.175 of 2018. It appears from the record that the said protest petition was filed along with a petition to condone the delay of 974 days in filing the said protest petition.