LATEEF MOHAMMED KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-de facto complainant assailing the order dtd. 24/9/2021 passed in Criminal Revision Petition No.23 of 2019 by the learned Principal Sessions Judge, Medak at Sangareddy (for short "the Revisional Court"), whereby the order dtd. 30/9/2019 passed in Crl.M.P.No.733 of 2019 in Crime No.19 of 2008 by the learned Judicial Magistrate of First Class, Zaheerabad (for short "the Magistrate"), taking cognizance against respondent Nos.2 and 3, was set aside. The petitioner seeks quashing of the order of the Revisional Court and prays that accused Nos.1 and 2 be committed to trial for the offence punishable under Sec. 302 read with Sec. 34 IPC.

(2.) Heard Sri Mohammed Ismail Khan, learned counsel for the petitioner, Sri C. Pratap Reddy, learned Senior Counsel for respondent Nos.2 and 3, and Mrs. S. Madhavi, learned Assistant Public Prosecutor for the State. Perused the material record.

(3.) On the intervening night of 20/21/5/2003, while the respondent No.3 and other police personnel were on patrolling duty in Zaheerabad, they were informed that thieves had entered certain shops. On proceeding to the spot, two persons were seen fleeing.