Telangana High Court
M. Srikant And Another vs The State Of Telangana And Another on 19 April, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1022 OF 2020
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/A2 & A3 to quash the proceedings against them in C.C.No.1390 of 2017 on the file of III Additional Chief Metropolitan Magistrate, Hyderabad. The offence alleged against the petitioners are under Section 420 of the Indian Penal Code.
2. The crime is of the year 2012 and charge sheet was filed in the year 2014. When the case was listed on 13.02.2020 this Court while ordering notice to the 2nd respondent, dispensed with the personal appearance of the petitioners/A2 & A3 in C.C.No.1390 of 2017 subject to the condition that they shall appear as and when required by the trial Court. Thereafter, the case is listed today. Since three years have passed and the stage of the case in the 2 trial Court is not known, this Court does not find any reason to keep the petition pending.
3. Accordingly, the Criminal Petition is dismissed.
Miscellaneous applications pending, if any, shall stand closed.
__________________ K.SURENDER, J Date: 19.04.2023 tk 3 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No. 1022 OF 2020 Dt. 19.04.2023 tk