Andhra Pradesh High Court - Amravati
Sarvasiddi Uma Maheswara Rao vs The State Being Reptd., Inspector Of ... on 13 October, 2020
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
CRIMINAL PETITION No.5412 OF 2013
ORDER:-
The present application came to be filed seeking quashing of proceedings in CC No.223/2013 on the file of the I Additional Chief Metropolitan Magistrate, Visakhapatnam.
A charge sheet came to be filed against the petitioner for the offences punishable under Section 420 r/w 34 I.P.C which was taken on file as C.C. No.223/2013 on the file of the I Additional Chief Metropolitan Magistrate, Visakhapatnam. A perusal of the docket proceedings dated 06.06.2013 show that filing of certified copy of the charge sheet was dispensed with and thereafter on 13.06.2020 a notice was issued to the respondents and no stay was granted.
Having regard to the fact that there is no representation on behalf of the petitioner on 29.10.2019, the Registry was directed to issue notice to the petitioner to appear before this Court on 13.11.2019. Till date no appearance is filed.
Having regard to the fact that there is no stay of proceedings, the present criminal petition is disposed of directing the petitioners to raise all objections before the trial court if the C.C. is still pending consideration.
With the above direction, the criminal petition is disposed of. Miscellaneous Petitions, if any pending, in this Criminal Petition, shall stand closed.
_______________________________ JUSTICE C.PRAVEEN KUMAR Date : 13-10-2020 EPS 2 THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR 17 CRIMINAL PETITION No.5412 OF 2013 Date : 13-10-2020 EPS