NIKHIL SUBASH ANAND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/accused Nos.3 and 4 under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the docket order dtd. 13/3/2024 passed in Crl.M.P.No.201 of 2022 in C.C.No.1558 of 2019 on the file of I-Additional Judicial Magistrate of First Class at Nizamabad.

(2.) Crl.M.P.No.201 of 2022 is filed by the complainant/2nd respondent herein under Sec. 294 of Cr.P.C, to receive the original authorization letter issued by the Vice President (Finance) and Company Secretary, Sukjith Starch and Chemicals Limited. It is stated that the said document is necessary to be received and marked as exhibit in support of the evidence on behalf of petitioner and failure thereof would cause irreparable loss to the petitioner therein. As such, prayed the trial Court to receive the petition mentioned document.

(3.) In the counter filed by the respondents/accused it is stated that the document sought to be introduced is against the principles of equity and fair play as the witness has already been cross-examined at length on the concerned subject and the said document is filed only to fill up the lacunas and get rid of the admissions made in cross-examination. Pw.1 in crossexamination admitted that he has not filed any authorization letter. In view of the said admission, the said petition at the belated stage is not maintainable and the basic purpose of cross-examination will be defeated, and petitioner is making another attempt to substantiate his claim. As such, requested the trial Court to dismiss the said Crl.M.P.