E.LOKESHWARA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In these two petitions parties and issues raised in these criminal petitions are common. Petitioners herein are accused and respondent No.2 is de facto complainant in CC.NI.No.40 of 2023 on the file of the Court of XVI Additional Judge cum XX Additional Chief Metropolitan Magistrate, City Civil Court at Secunderabad.

(2.) Crl.P.No.4841 of 2024 was filed praying to quash the order passed in Crl.M.P.No.3944 of 2023 in CC NI No. 40 of 2023 allowing the petition filed by de facto complainant under Sec. 45 of the Indian Evidence Act seeking to send Ex.P2 and Ex.P3 along with Ex.P18 - Letter of Undertaking dtd. 20/11/2020 executed by accused, to FSL or Truth Labs for opinion of the expert and confirmation of signatures of accused.

(3.) Crl.P.No.4450 of 2024 was filed praying to quash the order in Crl.M.P.No.3945 of 2023 in CC NI No. 40 of 2023 allowing the petition filed by de facto complainant under Sec. 311 of Criminal Procedure Code seeking to reopen the case for the purpose of adjudication of petition filed under Sec. 45 of the Indian Evidence Act.