N.ANANTHA REDDY Vs. G.PRUDHVI RAJ REDDY

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the order, dated 02.12.2019 passed in Crl.M.P.No.842 of 2019 in Crl.A.No.841 of 2019 by the III Addl. Metropolitan Sessions Judge, Hyderabad.

(2.) Heard the learned counsel for the petitioneraccused and perused the material on record.

(3.) On 02.12.2019, the learned Sessions Judge, Hyderabad, passed the following docket order: