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Kaparaboina Srinivas vs The State Of Telangana
2023 Latest Caselaw 2629 Tel

Citation : 2023 Latest Caselaw 2629 Tel
Judgement Date : 22 September, 2023

Telangana High Court
Kaparaboina Srinivas vs The State Of Telangana on 22 September, 2023
Bench: G.Anupama Chakravarthy
HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

            CRIMINAL PETITION No.9288 OF 2023

ORDER:

This Criminal Petition is filed under Section 482 of Code

of Criminal Procedure (for short 'Cr.P.C.') by the petitioner/A6 to

quash the proceedings in C.C.No.1021 of 2022 on the file of XII

Additional Metropolitan Magistrate, Kukatpally, Ranga Reddy

District. The offences alleged against the petitioner/A6 are

punishable under Sections 420, 468 and 471 of IPC.

2. Heard learned counsel for the petitioner and

Sri S.Ganesh, learned Assistant Public Prosecutor appearing for

respondent No.1-State. Perused the record.

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

proceedings against the petitioner/A6 in C.C.No.1021 of 2022,

during the course of arguments, learned counsel for the

petitioner/A6 confined his prayer to the extent of dispensing

with the personal appearance of the petitioner/A6 before the

trial Court.

4. Taking into consideration the fact that only general

allegations are levelled against the petitioner/A6, the

appearance/attendance of the petitioner/A6 before the XII

Additional Metropolitan Magistrate, Kukatpally, Ranga Reddy

District, in C.C.No.1021 of 2022, is dispensed with, unless his

presence is required by the trial Court for a specific purpose or

at the time of recording his examination under Section 313

Cr.P.C. and on the date of pronouncement of Judgment.

5. Further, the petitioner/A6 is at liberty to file an

application before the trial Court seeking his discharge. On

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

same on merits within three(3) weeks from the date of filing of

the said petition, without being influenced by any of the

observations made by this Court.

6. With the above observation, the Criminal Petition is

disposed of.

Pending miscellaneous applications, if any, shall stand

closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 22.09.2023 ssp

 
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