Telangana High Court
Peddapalli Ramulu vs The State Of Telangana on 1 December, 2022
Crl.Petition No.10638 of 2022
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.10638 OF 2022
O R D E R:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners- Accused Nos.2 to 4 to quash the proceedings against them in C.C.No.361 of 2018 pending on the file of Judicial First Class Magistrate for Special Mobile (PCR) Court, Karimnagar. The offences alleged against the petitioners are under Sections 498-A and 506 of Indian Penal Code (for short "IPC") and Section 4 of Dowry Prohibition Act (for short "DP Act").
2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent - State. Perused the record.
3. After arguing sometime, learned counsel for the petitioners confines his prayer to dispense with the personal appearance of the petitioners before the trial Court.
Crl.Petition No.10638 of 2022 2
4. A perusal of the record would reveal that, the disputes arose out of marital discord in between the de facto complainant and the Accused No.1.
5. In the said circumstances, this Criminal Petition is disposed off with the following directions:
i) The attendance of the petitioners 2 to 4 - Accused Nos.2 to 4 is dispensed with in C.C.No.361 of 2018 pending on the file of Judicial First Class Magistrate for Special Mobile (PCR) Court, Karimnagar, when represented by their counsel on record.
ii) The attendance of the petitioners is dispensed subject to filing an affidavit by the petitioners stating that in their absence the proceedings conducted by their counsel will not be disputed by them in any manner and shall not dispute their identity also.
iii) However, the petitioners shall appear before the learned Magistrate as and when their presence is required. In the event of the petitioners failure to appear when the Court directs, this order dispensing their attendance shall stand cancelled.
Crl.Petition No.10638 of 2022 3 Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 01.12.2022 ns