HIMAGIRI ENTERPRISES PRIVATE LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P.No.2865 of 2019 is filed by the petitioners/accused under Section 482 Cr.P.C., to quash the order, dated 08.03.2019, passed in Crl.M.P.No.171 of 2019 in C.C.No.79 of 2016 on the file of the IV Special Magistrate at Erramanzil, Hyderabad, wherein an application filed by the 2nd respondent/complainant for receiving certain documents as additional evidence, was allowed.

(2.) Crl.P.No.2885 of 2019 is filed by the petitioners/accused under Section 482 Cr.P.C., to quash the order, dated 08.03.2019, passed in Crl.M.P.No.172 of 2019 in C.C.No.79 of 2016 on the file of the IV Special Magistrate at Erramanzil, Hyderabad, wherein an application filed by the 2nd respondent/complainant to issue summons to one Srinivasa Murthy, Company Secretary, to give evidence, was allowed.

(3.) Since the issue in both the Criminal Petitions is interconnected, they are being disposed of by this common order.