Telangana High Court
Chundru Prabhu Kiran, vs High Court For The State Of Telangana on 9 February, 2023
Crl.Petition No.1369 of 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1369 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.1 to 5 to quash the proceedings against them in C.C.No.163 of 2022 pending on the file of Judicial First Class Magistrate, Bhadrachalam. The offences alleged against them are under Sections 498-A of Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act, 1961.
2. Heard learned counsel for the petitioners - accused Nos.1 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.1 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 C.C.No.163 of 2022 pending on the file of Crl.Petition No.1369 of 2023 2 Judicial First Class Magistrate, Bhadrachalam, when represented by their counsel on record. The attendance of the petitioners is dispensed with subject to filing affidavits 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. No such relief is given as far as petitioner No.1 - Accused No.1 is concerned.
5. Accordingly, the Criminal Petition is disposed of. Needless to say, in the event of the petitioners filing an application seeking discharge, in the event of charges being not framed, the concerned Court shall dispose it of on merits within a period of four (04) weeks from the date of filing, after hearing arguments on both sides.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 09.02.2023 rev