THAKUR RAGHAVENDER SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Raghava, Advocate, who argued on behalf of Sri D. Naresh Kumar, learned counsel for the petitioner/Accused. Also heard the submission of the learned Assistant Public Prosecutor, who is representing respondent Nos.1 and 2.

(2.) Challenge in this Criminal Revision Case is the order that is rendered by the Court of Additional Judicial Magistrate of First Class, Sanga Reddy, in Crl.M.P.No.1089 of 2018 in C.C.No.213 of 2016, dtd. 15/9/2021.

(3.) An application vide Crl.M.P.No.1089 of 2018 was filed by the petitioner herein, who is Accused in C.C.No.213 of 2016, seeking to receive certain documents. The said application stood dismissed vide order dtd. 15/9/2021. Aggrieved by the same, the petitioner/Accused is before this Court.