S.VIMALA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash the order, dated 30.07.2019 passed in Crl.M.P.No.923 of 2019 in C.C.No.524 of 2017 by the XXII Metropolitan Magistrate, Cyberabad at Medchal.

(2.) Heard the learned counsel for the petitioner, learned counsel for the 1st respondent and perused the material on record.

(3.) The above petition is filed by the petitioneraccused under Section 311 Cr.P.C. to re-call P.W.1 for cross-examination. The trial Court after considering the entire material on record, dismissed the said petition. Hence, this Criminal Petition to set aside the impugned order, dated 30.07.2019.