Telangana High Court
Jahangeer Bee Jahangeer Begum vs The State Of Telangana on 7 September, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.8030 of 2022
ORDER:
1. Heard the submission of the learned counsel for the petitioners as well as the learned Assistant Public Prosecutor who is representing Respondent No.1-State.
2. In the light of the limited request made, issuance of notice to the 2nd respondent is felt not necessary.
3. Seeking the Court to quash the proceedings that are pending against the petitioners who are arrayed as Accused Nos.2 to 4 in C.C.No.930 of 2022 that is pending on the file of the Court of II Additional Metropolitan Magistrate, Malkajgiri, the present Criminal Petition is filed.
4. Learned counsel for the petitioners submits that the petitioners have not committed any offences whatsoever and only because they are the relatives of Accused No.1, his wife i.e., the 2nd respondent foisted a false case against them. Learned counsel further submits that the petitioners are facing much difficulty in attending the Court on each and 2 Dr.CSL,J Crl.P.No.8030 of 2022 every adjournment and therefore, no further orders in this Criminal Petition are required except to dispense with the personal appearance of the petitioners before the trial Court.
5. The learned Assistant Public Prosecutor did not raise any serious objection for granting such a relief.
6. Having regard to the said submission made and keeping in view the facts and circumstances of the case, this Court considers it desirable to order exemption from personal appearance of the petitioners/Accused Nos.2 to 4 during the course of trial proceedings.
7. Resultantly, this Criminal Petition is disposed of with the following directions:
(i) The Court of II Additional Metropolitan Magistrate, Malkajgiri, is directed not to insist upon personal appearance of the petitioners/Accused Nos.2 to 4 during the course of proceedings in C.C.No.930 of 2022 that is pending on the file of the said Court, in case the petitioners/Accused Nos.2 to 4 are represented by an Advocate.3
Dr.CSL,J Crl.P.No.8030 of 2022
(ii) However, it is made clear that the petitioners/Accused Nos.2 to 4 shall make their appearance as and when specifically directed by the trial Court to do so.
8. As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA Date: 07.09.2022 KL