Telangana High Court
Nannaka Kotaiah vs Perika Venkateswarlu on 27 October, 2022
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION Nos. 5843 OF 2019
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.') seeking to quash the proceedings in S.C.No.17 of 2019 on the file of the Special Judge for the trial of cases under SCs/STs (POA) Act, Khammam. The petitioners herein are accused Nos.1 to 3 in the said sessions case. The offences alleged against them are under Sections 323, 294(b), 447, 506 read with 34 of the Indian Penal Code and Section 3(i)(r)(s) of the SC/STs (POA) Amended Act, 2015 and Section 156(3) of Cr.P.C.
2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor Sri Sudershan, for respondent State and Perused the record.
3. Several grounds are raised seeking quashment of the proceedings before the trial Court. However, after hearing the counsel and going through the record this Court deems it appropriate to give an opportunity of seeking discharge as requested by the counsel for the petitioners in the trial Court.
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4. Accordingly, the Criminal Petition is disposed of and the attendance of Accused Nos.2 and 3 is dispensed during the proceedings before the trial Court, unless specifically directed by the trial Court. The petitioners 2 and 3/A2 & A3 shall not prolong the proceedings under the garb of this order.
Miscellaneous applications pending, if any, in this criminal petition, shall stand closed.
________________ K.SURENDER, J 27.10.2022 tk 3 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION NO. 5843 OF 2019 Dt.27.10.2022 tk