Citation : 2023 Latest Caselaw 3379 AP
Judgement Date : 11 July, 2023
HON'BLE SRI JUSTICE K. SURESH REDDY
Criminal Revision Case Nos.2787 & 2797 of 2018
COMMON JUDGMENT:
Subject matter in both the revision cases pertains to CC No.313 of 2016 on
the file of the III Additional Judicial Magistrate of First Class, Tirupati (presently,
Principal Junior Civil Judge's Court, Tirupati).
2. Accused No.1 in CC No.313 of 2016 filed Crl.M.P.No.4522 of 2016,
whereas, Accused No.2 filed Crl.M.P.No.4523 of 2016, under Section 239 Cr.P.C.,
before the trial Court seeking discharge. By way of separate orders, both the
applications were dismissed by the trial Court vide order dated 03.07.2018.
Aggrieved by the same, Accused No.1 filed Crl.R.C.No.2787 of 2018, whereas
Accused No.2 filed Crl.R.C.No.2797 of 2018.
3. Though both the revision cases filed in the year 2018, this Court has not
passed any interim order. In the meanwhile, the trial Court framed charges against
the accused in CC No.313 of 2016.
4. Today, when both the matters came up for hearing, it is represented by
both the counsel that the trial in CC No.313 of 2016 has already been commenced
and witnesses were also given summons.
5. In view of the above facts and circumstances, with the consent of both
the counsel, without going into the merits of the cases at this belated stage, as the
trial has already commenced, this Court is inclined to close both the revision cases by dispensing with the presence of the accused before the trial Court, except on
the dates, where their presence is necessary.
6. Accordingly, both the criminal revision cases are closed, dispensing with
the presence of Accused Nos.1 and 2 in CC No.313 of 2016 before the trial Court,
except on the dates, where their presence is necessary.
7. Miscellaneous petitions, if any pending, in these two revision cases, shall
stand closed.
________________________ JUSTICE K. SURESH REDDY Date: 11.07.2023 bss HON'BLE SRI JUSTICE K. SURESH REDDY
Criminal Revision Case Nos.2787 & 2797 of 2018
Date:11.07.2023
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