ATHLURI RAMA CHAITANYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These revision cases are filed against the orders of the Special Judge for trial of cases under Protection of Children from Sexual Offences (POCSO) Act-cum-XII Additional Metropolitan Sessions Judge, Hyderabad, dtd. 17/1/2023, passed in Crl.M.P.Nos.445 and 446 of 2022 in Crime Nos.169 and 170 of 2021 respectively, of CCS, DD, Hyderabad, whereby, the trial Court has dismissed the said petitions which were filed for return of passport bearing No.560891817 of the petitioner herein.

(2.) It is pertinent to mention that two crimes i.e. Crime Nos.380 and 381 of 2021 of P.S. Jubilee Hills, were registered against the petitioner herein, which were later transferred to CCS, DD, Hyderabad and are re-numbered as Crime Nos.169 and 170 of 2021 respectively.

(3.) Heard learned counsel for petitioner and the learned Assistant Public Prosecutor appearing for the respondent-State.