Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Telangana High Court

Mora Gopal vs The State Of Telangana, on 27 December, 2022

      THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL PETITION No.11709 OF 2022

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 3 to quash the proceedings against them in C.C.No.310 of 2018 pending on the file of learned Judicial First Class Magistrate, Narsapur, Medak District. The offences alleged against them are under Sections 447, 427, 504 read with 34 of Indian Penal Code (for short "IPC").

2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent No.1 - State. Perused the record.

3. Learned counsel for the petitioners confines his prayer to dispense with the attendance of the petitioners herein in C.C.No.310 of 2018 pending on the file of learned Judicial First Class Magistrate, Narsapur, Medak District.

4. In view of the aforesaid submission, except Accused No.1 the attendance of the petitioners herein - Accused Nos.2 and 3 is dispensed with in C.C.No.310 of 2018 pending on the file of learned Judicial First Class Magistrate, Narsapur, Medak District, when represented by their counsel on record. The attendance of the KS,J Crl.Petition No.11709 of 2022 2 petitioners-accused Nos.2 and 3 is dispensed with subject to filing an affidavit by the petitioners stating that in their absence the proceedings conducted by their counsel will not be disputed by them in any manner and also they shall not dispute their identity. However, the petitioners shall appear before the learned Magistrate as and when their presence is required. In the event of the petitioners failure to appear when the Court directs, this order dispensing their attendance would stand cancelled.

5. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 27.12.2022 gms/gv KS,J Crl.Petition No.11709 of 2022 3 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.11709 OF 2022 27.12.2022 gms/gv