Bhupathi Ramesh vs The State Of Telangana
2025 Latest Caselaw 4423 Tel

Telangana High Court

Bhupathi Ramesh vs The State Of Telangana on 2 April, 2025

THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL


       CRIMINAL PETITION No.6376 OF 2023


O R D E R:

This Criminal Petition is filed by the

petitioner/accused No.4 seeking to quash the

proceedings against him in C.C.No.139 of 2023 pending

on the file of the learned II Additional Junior Civil

Judge-cum-II Additional Metropolitan Magistrate,

Malkajgiri (for short, 'the trial Court'), registered for the

offence punishable under Sections 419, 420 and 120 (B)

r/w 34 of Indian Penal Code.

2. Heard Mr.S.Anirudh, learned counsel representing

petitioner and Mr.E.Ganesh, learned Assistant Public

Prosecutor appearing for respondent No.1-State.

Perused the record.

3. It is the contention of the learned counsel for the

petitioner that bald and general allegations are made

against the petitioner.

4. On the other hand, learned Assistant Public

Prosecutor vehemently opposed to quash the proceedings

against the petitioner as police have investigated the case

and filed charge sheet against the accused. He further

contended that it is not a fit case to quash the proceedings

against the petitioner at this juncture and the matter is to

be decided after conducting trial by the trial Court.

5. Having regard to the contentions advanced on either

side and on the facts and circumstances of the case, the

appearance/attendance of the petitioner/accused

No.4 before the learned II Additional Junior Civil Judge-

cum-II Additional Metropolitan Magistrate, Malkajgiri,

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. However,

the petitioner/accused No.4 is at liberty to file discharge

petition and on such petition being filed, the trial Court

shall dispose of the same on merits uninfluenced by any of

the observations made by this Order.

6. Accordingly, this Criminal Petition is disposed of.

Miscellaneous applications pending, if any, shall

stand closed.

_____________________ E.V. VENUGOPAL, J

Date: 02.04.2025.

KRL

THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL

CRIMINAL PETITION No.6376 OF 2023

Dt.02.04.2025

KRL