J. Jangam Suresh vs The State Of Telangana
2023 Latest Caselaw 996 Tel

         THE HONOURABLE SRI JUSTICE K.SURENDER

              CRIMINAL REVISION CASE No.353 OF 2021

JUDGMENT:

This revision is filed by the petitioner/A5 challenging the

order dt.19.10.2020 of the III Additional Junior Civil Judge-

cum-XXIII Metropolitan Magistrate, Cyberabad at Medchal, in

Crl.M.P.No.2113/2017 in C.C.No.32/2015, whereby the

learned Magistrate dismissed the application filed by Accused

No.5 and four others seeking discharge for the offences under

Sections 420, 468, 471 of the Indian Penal Code in Crime

No.367 of 2011.

2. Heard learned counsel for the petitioner/A5 and learned

Additional Public Prosecutor for the respondent - State. Perused

the record.

3. There are no grounds to interfere with the order of the learned

Magistrate in dismissing the prayer of the petitioner seeking

discharge. However, learned counsel for the petitioner/A5 submits

that the presence of the petitioner may be dispensed with before the

trial Court.

4. In view of the request made by the learned counsel for the

revision petitioner, the attendance of the revision petitioner/A5, is

dispensed with, with the following conditions:

i) The attendance of the petitioner/A5 is dispensed with in

C.C.No.32 of 2015, pending on the file of III Additional Junior Civil

Judge-cum-XXIII Metropolitan Magistrate, Cyberabad at

Medchal, when represented by his counsel on record.

ii) The attendance of the petitioner/A5, is dispensed subject to

filing an affidavit by him stating that in his absence the proceedings

conducted by his counsel will not be disputed by him in any

manner and shall not dispute his identity also.

iii) However, the petitioner/A5 shall appear before the learned

Magistrate as and when his presence is required. In the event of the

petitioner's failure to appear when the Court directs, this order

dispensing his attendance shall stand cancelled.

5. Accordingly, the Criminal Revision Case is disposed off.

Miscellaneous applications pending, if any, shall stand closed.

__________________ K.SURENDER, J Date: 28.02.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.353 OF 2021

Dt. 28.02.2023

tk