Telangana High Court
Smt.Tenali Pushpaatha vs The State Of Andhra Pradesh on 27 December, 2018
THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL PETITION No.6463 of 2018
ORDER:
The petitioner/Accused No.2 seeks to quash the proceedings in C.C.No.204 of 2018 on the file of the Court of I Additional Junior Civil Judge, Narasaraopet, Guntur District.
2. The case was taken cognizance for the offences under Sections 420,406,409 and 120-B of IPC against the petitioner and other accused.
3. Having regard to the fact that the charge sheet is filed and case is registered as CC No.204 of 2018 and matter is coming up for framing of charges, it is not apposite to quash the proceedings, at this stage. The petitioner, if advised, can appear before the trial Court and seek for her discharge putting forth the defence pleas that are legally permissible to her in which case, the trial Court shall pass an order on merits.
4. Considering the request of learned counsel for petitioner, the appearance of petitioner-Accused No.2 is dispensed with before the trial Court, except on the occasions when the trial Court requires her attendance.
5. The Criminal Petition is disposed of accordingly.
Miscellaneous petitions pending if any, shall stand closed.
_____________________________________ JUSTICE U.DURGA PRASAD RAO, J Date: 27/12/2018 Slk THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO CRIMINAL PETITION No.6463 of 2018 Date: 27/12/2018 slk