VENKATA RAO GORREPATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P.No.3756 of 2025 is filed assailing the order dtd. 31/12/2024 passed in Crl.M.P.No.447 of 2024 in C.C.NI.No.6192 of 2022, wherein respondent No.2/petitioner/complainant filed a petition to receive document Nos.(i) to (iii) in order to record.

(2.) *** Crl.P.No.3757 of 2025 is filed challenging the order dtd. 31/12/2024 passed in Crl.M.P.No.448 of 2024 in C.C.NI.No.6192 of 2022, wherein the respondent No.2/petitioner/complainant filed a petition under Sec. 311 of Cr.P.C. to recall PW-1 for marking the documents as additional exhibits.

(3.) Heard Ms.Pujyam Sai Sri, learned counsel, representing Mr.G.Venkata Rao, learned counsel for petitioner, and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor, appearing for the respondent-State.