MANA ADVERTISING AND ENTERTAINMENT LED Vs. PALLAVI CONSTRUCTION

JUDGEMENT

(1.) This Criminal Revision Case is filed challenging the order dtd. 29/11/2019 passed in Crl.M.P.No.679 of 2019 in C.C.No.223 of 2018 on the file of the XV Special Magistrate, Hyderabad.

(2.) I have heard Mrs. I.Maamu Vani, learned counsel for the revision petitioner and Mr. A.S.Diwakar, learned counsel representing learned Mr. Ashok Reddy Kanathala, learned counsel for respondent Nos.1 and 2.

(3.) In the impugned order, the application filed by the revision petitioner/complainant to add one of the partners of the respondent firm as an accused under Sec. 319 of Cr.P.C., 1973 has been dismissed.