Telangana High Court
Jagarlamudi Ranjith Kumar vs The State Of Telangana, on 16 February, 2023
KS,J
Crl.P.No.1624_2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1624 of 2023
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in C.C.No.2444 of 2022 pending on the file of I Additional Judicial First Class Magistrate at Khammam, filed for the offences under Section 294(b), 324, 506 r/w 34 IPC against the petitioner/accused Nos.1 and 2.
2. Heard learned counsel for the petitioner/ Accused Nos.1 and 2 and learned Additional Public Prosecutor for the respondent-State. Perused the record.
3. On perusal of the facts and circumstances of the case, the petitioner/ Accused Nos.1 and 2 have to undergo the trial to prove their defence and the same cannot be considered and quash the proceedings.
4. Accordingly, there are no grounds and the Criminal Petition is dismissed. In the event of the petitioner/Accused Nos.1 and 2 filing KS,J Crl.P.No.1624_2023 2 an application under Section 205 of Cr.P.C., to be represented by a counsel, the same shall be considered by the Trial Court without hindrance to the trial.
5. Needless to say, in the event of petitioners filing an application seeking discharge if charges are not yet framed, the concerned court shall shall disposed of the said application within a period of four(04) weeks from the date of filing after concluding arguments on both sides.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 16.02.2023 Smk