Telangana High Court
Smt. Mamidi Rajeswari vs The State Of Telangana on 18 April, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.3812 OF 2023
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 5 to quash the proceedings against them in C.C.No.318 of 2022 pending on the file of learned I Additional Judicial Magistrate of First Class at Godavarikhani, Peddapally District. The offences alleged against them under Sections 498-A IPC and Section 4 of Dowry Prohibition Act.
2. Heard learned counsel for the petitioners-accused Nos.2 to 5 and learned Additional Public Prosecutor for the respondent - State. Perused the record.
3. Learned counsel for the petitioners confined his prayer to dispense with the personal appearance of petitioners- accused Nos.2 to 5.
4. Considering the submission of learned counsel for the petitioners, the attendance of the petitioners - accused Nos.2 to 5 is dispensed with in CC.No.318 of 2022 pending on the 2 file of learned I Additional Judicial Magistrate of First Class at Godavarikhani, Peddapally District, when represented by their counsel on record. The attendance of the petitioners is dispensed with 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. However, the petitioners shall appear before the learned Magistrate as and when their presence is required. In the event of failure of the petitioners to appear when the Court directs, this order dispensing their attendance shall stand cancelled.
5. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_________________ K.SURENDER, J Date: 18.04.2023 ssm 3 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.3812 OF 2023 Date: 18.04.2023 ssm