SAVALAM KOTESWAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.1228 of 2020 is filed by the petitioner - de facto complainant under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') against the order dtd. 17/1/2020 passed by the IV Additional Metropolitan Sessions Judge, Ranga Reddy District at L.B. Nagar in Crl.M.P. No.544 of 2018 in S.C. No.777 of 2013, while Criminal Petition No.1345 of 2020 is filed against the order dtd. 17/1/2020 passed by the very same Court in Crl.M.P. No.820 of 2018 in the said S.C.

(2.) Heard Mr. Moshe Marpur, learned counsel for the petitioner, Mr. E. Sudhanshu Rao, learned counsel for respondent No.2 to 7 and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State in both the petitions, and perused the record.

(3.) The petitioner herein is the de facto complainant (PW.1) in S.C. No.777 of 2013. He is the father of the deceased. The offence alleged against respondent Nos.2 to 7 herein - accused Nos.1 to 6 is under Sec. - 304B of IPC.