BOMMAKANTI YADAGIRI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This revision is filed against the order dtd. 2/1/2023 in Crl.MP.No.1295 of 2019 in C.C.No.4812 of 2018 on the file of Judicial Magistrate of First Class, Special Mobile Court-cum-IV Additional Junior Civil Judge-cum-IV Additional Metropolitan Magistrate, Ranga Reddy District at L.B.Nagar.

(2.) Heard Sri Jalli Kanakaiah, learned Senior Counsel appearing for petitioner and Sri S. Ganesh, learned Assistant Public Prosecutor appearing for respondent No.1.

(3.) The petitioner was arrayed as accused in C.C.No.4812 of 2018 on the file of Judicial Magistrate of First Class, Ranga Reddy at L.B.Nagar, for the offences punishable under Ss. 353 and 506 of IPC. He filed Crl.MP.No.1295 of 2019 seeking for his discharge from the said case, which is dismissed by way of impugned order dtd. 2/1/2023.