KANAPARTHY SHYAM SUNDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Projecting that the order that is rendered by the Court of V Additional Metropolitan Sessions Judge, Hyderabad in Crl.M.P.No.73 of 2022 in S.C.No.296 of 2015, dtd. 28/3/2022 is unsustainable in law and thereby, seeking the Court to quash the same, the petitioner who is arrayed as accused in the said Sessions Case is before this Court.

(2.) Heard the submission of learned counsel for the petitioner as well as learned Assistant Public Prosecutor.

(3.) During the course of proceedings, the respondent-State moved an application under Sec. 311 Cr.P.C. seeking the trial Court to reopen the evidence on prosecution side and to recall P.W.-7 for the purpose of getting the bonafide certificate of the alleged victim girl marked. The accused, who is the petitioner herein, resisted the said application. However, the trial Court by order dtd. 28/3/2022 allowed the said application. Aggrieved by the same, the petitioner is before this Court.