LAWS(TLNG)-2019-9-78

K SRIDHAR Vs. STATE OF TELANGANA

Decided On September 20, 2019
K Sridhar Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) The present Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. aggrieved by the order, dated 24.12.2018, passed in Crl.M.P.No.2257 of 2018 in C.C.No.388 of 2018 on the file of the Special Magistrate Court-II at Rajendranagar, Ranga Reddy District, wherein an application filed by the State for receiving certain documents was dismissed.

(2.) As seen from the record, the State represented by Public Prosecutor filed Crl.M.P.No.2257 of 2018 under Section 242 of Cr.P.C. seeking to receive certain documents annexed to the petition. The averments in the said petition discloses that some of the important material documents were not filed by the Investigating Officer at the time of filing of charge sheet though investigation was done in that respect. It was also stated that now the said documents were available with the complainant, as such the prosecution intends to produce the said documents before the Court. Therefore, prayed to permit the prosecution to file the said documents so as to enable the prosecution to mark the same on its behalf.

(3.) A counter came to be filed by the 2nd respondent/accused stating that the documents which are now sought to be introduced in evidence are not relevant to the facts of the case and prayed to dismiss the petition.