RAAVI SUBHASHINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the lis and parties involved in both the criminal petitions is one and the same, they are being heard and disposed of together by way of this common order.

(2.) Both the criminal petitions are filed by petitioner/de facto complainant, against the respondents/State and accused. Criminal Petition No.2054 of 2023 is filed challenging the order dtd. 18/7/2018 made in Crl.MP.No.3178 of 2017 in CC.No.499 of 2015 presently numbered as CC.NI.No.5729 of 2022 on the file of VI Metropolitan Magistrate, Manoranjan Building, Hyderabad. Crl.P.No.9840 of 2024 is filed challenging the docket order dtd. 29/1/2024 passed in CC.NI.No.5729 of 2022.

(3.) The brief facts of the case are that the respondent Nos.2 and 3 filed Crl.MP.No.3178 of 2017 in CC.NI.No.5729 of 2022 under Sec. 254(2) of Cr.P.C., praying to issue witness summons to the Tahsildar, Uppal Mandal, Ranga Reddy District, to produce the documents in respect of Sy.No.453/1 and Sy.No.455 of Uppal, Bagahyat Village, Uppal Mandal, Rangareddy District and to give evidence for defence. The said Crl.MP., was allowed vide order dtd. 18/7/2018 directing the petitioners therein to name the revenue records specifically by nomenclature in the process to be produced to summon the Tahsildar, to produce and to give evidence. Crl.P.No.9840 OF 2024