Duggirala Jahnavi A3 vs The State Of Andhra Pradesh
2021 Latest Caselaw 1841 AP

             HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                   CRIMINAL PETITION No.2294 of 2021

ORDER:

The petitioners are accused Nos.2, 4 and 6 in

C.C.No.199 of 2018 in the Court of Judicial First Class

Magistrate, Parchur.

2. Sri Chalasani Venkaiah, learned counsel for the

petitioners would submit that there are no specific allegations

made against the petitioners and all the allegations made

against the petitioners are general and vague allegations made

only for the purpose of roping in the family of accused No.1/

husband. He relies upon a Judgment of Geeta Mahrotra vs.

State of U.P.1 to contend that the said C.C. requires to be

quashed.

3. As a charge sheet has already been filed before the

trial Court and the matter is pending trial before the trial Court,

it would be appropriate to dispose of this criminal petition with

liberty to the petitioners to raise all defences and issues raised

herein before the trial Court.

4. The presence of the petitioners shall also be

dispensed with in C.C.No.199 of 2018 in the Court of Judicial

First Class Magistrate, Parchur, except when the trial Court

specifically requires their presence.

5. Accordingly, the criminal petition is disposed of.

    (2012) 10 SCC 741
                                2                              RRR,J
                                               Crl.P.No.2294 of 2021

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

16.04.2021
SDP
                         3                           RRR,J
                                     Crl.P.No.2294 of 2021

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

CRIMINAL PETITION No.2294 of 2021

16-04-2021

SDP