B.RANGA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner invoking the provisions of Sec. 528 of Bharatiya Nagrik Suraksha Sanhita (BNSS) questioning the order dtd. 30/10/2024 in Crl.R.No.22 of 2022 passed by the II Additional District and Sessions Judge, Medchal-Malkajgiri District and Medchal, confirming the order dtd. 7/9/2018 in Crl.M.P.No.146 of 2011 in C.C.No.257 of 2016 passed by the VI Metropolitan Magistrate, MedchalMalkajgiri District at Medchal.

(2.) Heard Sri Rajagopallavan Tayi, learned counsel for the petitioner, Sri Pranay Sohini, learned counsel appearing on behalf of respondent No.2 and learned Additional Public Prosecutor appearing on behalf of respondent No.1.

(3.) Learned counsel for the petitioner submits that the petitioner filed a private complaint against respondent Nos.2 and 3/A1 and A2 and another person/A3 before the VI Metropolitan Magistrate, Ranga Reddy District at Medchal and the said complaint was referred to police for investigation. The Investigating Officer after conducting investigation filed charge sheet and the same was numbered as C.C.No.257 of 2016 (Old C.c.No.1407 of 2006). In the said C.C., respondent Nos.2 and 3/A1 and A2 filed an application vide Crl.M.P.No.146 of 2011 under Sec. 239 of Cr.P.C., seeking to discharge them from the main case. The learned Magistrate allowed the said application by order dtd. 7/9/2018. Aggrieved by the said order, the petitioner filed revision petition vide Crl.R.P.No.22 of 2022 raising several grounds. The learned II Additional District and Sessions Judge, MedchalMalkajgiri District at Medchal, without giving any reasons, much less, valid reasons simply confirmed the order of the learned Magistrate and the same is in gross violation of the principles of natural justice.