Telangana High Court
Ithamaraju Ramabai vs The State Of Telangana on 4 February, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 1067 of 2019
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the proceedings in C.C.No.290 of 2016 on the file of the I Additional Judicial Magistrate of First Class, Khammam.
2. A charge sheet came to be filed against the petitioners for the offences punishable under Sections 6 (a), 7 (b) read with Section 19 (a)
(i) of the Seeds Act, 1966 and Clause 8-A and 13 (c) of Seeds (Control) Order, 1983.
3. Though the present Criminal Petition is filed seeking quashing of entire proceedings, but learned counsel for the petitioners restricts his prayer seeking dispensation of the presence of the petitioners before the trial Court on every date of adjournment.
4. The learned Public Prosecutor submits that since the identity of petitioners is not in dispute, his presence in the above C.C. may not be necessary on every date of adjournment.
5. Having regard to the facts and circumstances of the case, the personal appearance of the petitioners in C.C.No.290 of 2016 on the file of the I Additional Judicial Magistrate of First Class, Khammam, is hereby dispensed with except on the dates when their presence is specifically required by the Court.
6. With the above direction, the Criminal Petition is disposed of. As a sequel thereto, Miscellaneous Petitions, if any, pending in this Criminal Petition, shall stand dismissed.
________________ JUSTICE G. SRI DEVI 04.02.2020 gkv 2