Telangana High Court
Karre Jaipal Reddy And 5 Others vs The State Of Telangana And Another on 28 April, 2021
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.3669 OF 2021
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in C.C.No.519 of 2020, pending on the file of XXVI Metropolitan Magistrate, Rachakonda, Ibrahimpatnam. The petitioners herein are Accused Nos.1 to 6 in the said CC. The offences alleged against them are under Sections 498-A, 354-D, 506 read with 34 of IPC and Section 3 and 4 of Dowry Prohibition Act, 1961.
2. Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.
3. Learned counsel for the petitioners though raised several grounds and contentions seeking to quash the proceedings in C.C.No.519 of 2020, he is restricting his relief to dispense with the presence of the petitioner Nos.2 to 6 herein/Accused Nos.2 to 6. The 1st and 2nd petitioners are parents aged about 55 years and 65 years respectively, 4th and 6th petitioners are brothers and the 5th petitioner is sister-in-law of A-1.
4. Considering the above said submissions, this Criminal Petition is disposed of dispensing with the presence of petitioner Nos.2 to 6 herein/A-2 to A-6 in C.C.No.519 of 2020, pending on the file of XXVI Metropolitan Magistrate, Rachakonda, Ibrahimpatnam. Liberty is also granted to the 2 petitioner Nos.2 to 6 herein/Accused Nos.2 to 6 to file discharge petition in the Court below. However, petitioner Nos.2 to 6 herein/Accused Nos.2 to 6 shall appear before the Court below as and when their presence is required.
Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 28.04.2021 dv