MOHAMMED ABDUL RAZZAK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C. ') by the petitionerAccused No.1 to quash the order dtd. 12/12/2022 passed in Crl.M.P.No.607 of 2022 in S.C.No.867 of 2017 by the file of I Additional Senior Civil Judge-Cum-Chief Metropolitan Magistrate cum I Additional Assistant Sessions Judge, Ranga Reddy District at L.B.Nagar.

(2.) Heard the learned counsel for the petitioner/Accused No.1 and learned Assistant Public Prosecutor for the respondent-State. Perused the record.

(3.) The petitioner has filed an application under Rule 57 of Criminal Rules of Practice and Circular Orders, 1990 vide Crl.M.P.No.607 of 2022, seeking to issue him English translation of the documents written in Telugu filed by the prosecution and other documents if any. The petitioner submits that he is totally not conversant with Telugu language and he needs the English translation of the said documents. However, the said application was dismissed by the learned Magistrate.