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Smt. Shaik Silar Bi vs The State Of Telangana
2023 Latest Caselaw 3165 Tel

Citation : 2023 Latest Caselaw 3165 Tel
Judgement Date : 13 October, 2023

Telangana High Court
Smt. Shaik Silar Bi vs The State Of Telangana on 13 October, 2023
Bench: G.Anupama Chakravarthy
HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

         CRIMINAL PETITION No.10195 OF 2023

ORDER:

This Criminal Petition is filed under Section 482 of Code

of Criminal Procedure (for short 'Cr.P.C.') by the

petitioner/accused No.2 to quash the proceedings in C.C.

No.5123 of 2022 on the file of the XIII Additional Chief

Metropolitan Magistrate at Nampally, Hyderabad, for the

offences punishable under Sections 498-A, 406 and 506 of the

Indian Penal Code (for short 'IPC') and Sections 3 and 4 of

Dowry Prohibition Act, 1961.

2. Heard learned counsel for the petitioner and

Sri S.Ganesh, learned Assistant Public Prosecutor for

respondent No.1 - State. Perused the record.

3. Though the present petition is filed seeking to quash the

proceedings against the petitioner in C.C. No.5123 of 2022,

during the course of arguments, learned counsel for the

petitioner confined his prayer to the extent of dispensing with

the personal appearance of the petitioner/accused No.2 before

the trial Court.

4. In view of the above, the appearance/attendance of the

petitioner/accused No.2 before the XIII Additional Chief

Metropolitan Magistrate at Nampally, Hyderabad, in C.C.

No.5123 of 2022, is dispensed with, unless her presence is

required by the trial Court for a specific purpose or at the time

of recording their examination under Section 313 Cr.P.C. and

on the date of pronouncement of judgment.

5. Further, the petitioner/accused No.2 is at liberty to file an

application before the trial Court seeking her discharge. On

such application being filed, the trial Court shall dispose of the

same on merits within three weeks from the date of filing of the

said petition, without being influenced by any of the

observations made by this Court.

6. Accordingly, the Criminal Petition is disposed of.

Pending miscellaneous applications, if any, shall stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 13.10.2023 TMK

HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

CRIMINAL PETITION No.10195 OF 2023

Date: 13.10.2023 TMK

 
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