Telangana High Court
Barmavath Laxmi Bai Lambada Laxmi Bai vs The State Of Telangana on 23 November, 2021
Author: G.Sri Devi
Bench: G.Sri Devi
THE HON'BLE JUSTICE G.SRI DEVI
CRIMINAL PETITION No.8618 of 2021
ORDER:
This Criminal Petition under Section 482 of Cr.P.C., is filed by the petitioner/accused seeking to quash the proceedings in C.C.No.293 of 2020 on the file of the Judicial First Class Magistrate, Banswada, registered for the offences under Sections 447, 324, 323, 290 read with Section 34 IPC, against her.
2. Heard learned counsel for the petitioner/accused, learned Assistant Public Prosecutor representing the 1st respondent-State and perused the record.
3. Though the petitioner has raised several grounds to quash the proceedings in the aforesaid case, learned counsel for the petitioner requested this Court to dispense with the appearance of the petitioner/accused in the aforesaid case before the trial Court.
4. Learned Assistant Public Prosecutor submits that since the identity of petitioner is not in dispute, her presence in the above case may not be necessary on every date of adjournment.
5. In view of the aforesaid submissions, the appearance of the petitioner/accused in C.C.No.293 of 2020 on the file of the Judicial First Class Magistrate, Banswada, is dispensed with, except on the dates whenever her presence is required by the trial Court and she shall be represented by her counsel.
6. With the above direction, the Criminal Petition is disposed of.
7. Miscellaneous petitions, if any pending in this criminal petition, shall stand closed.
___________ G.SRI DEVI, J 23rd November, 2021 sj