C.M. RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This order will dispose of both Criminal Petition Nos.2341 of 2018 and 6561 of 2019.

(2.) Heard Mr.V.Hariharan, learned senior counsel for the petitioner in Crl.P.No.2341 of 2018 and for respondent No.2 in Crl.P.No.6561 of 2019. Also heard Mr.P.Shiv Kumar, learned counsel for respondent No.2 in Crl.P.No.2341 of 2018 and for the petitioner in Crl.P.No.6561 of 2019.

(3.) At the outset, facts of Crl.P.No.2341 of 2018 may be adverted to.