GARREPELLI SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both these petitions are filed by the petitioner/A1 questioning; i) the order of the learned Sessions Judge in allowing the petition filed under Sec. 91 of Cr.P.C at the stage of arguments to summon the call details collected at the time of investigation, vide Criminal Petition No.10134 of 2022 and ii) the order of the learned Sessions Judge in allowing the petition filed under Sec. 311 of Cr.P.C for recalling P.W.31 to mark the call details recording, vide Criminal Petition No.10141 of 2022.

(2.) Since both these petitions are for the purpose of calling for the documents and consequently marking through officerP.W.31, both these petitions can be disposed off by way of this Common Order.

(3.) The prosecution against the petitioner is under Sec. 302 IPC. At the stage of arguments, the Public Prosecutor filed two petitions (i) under Ss. 91 and 230 of Cr.P.C vide Criminal Miscellaneous Petition No.72 of 2022 and (ii)petition under Sec. 311 of Cr.P.C which was numbered as Criminal Miscellaneous Petition No.73 of 2022.