Sofia Alias Tauqeer Sultana vs The State Of Telangana
2025 Latest Caselaw 3225 Tel

Telangana High Court

Sofia Alias Tauqeer Sultana vs The State Of Telangana on 19 March, 2025

THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL


       CRIMINAL PETITION No.5640 OF 2023


O R D E R:

This Criminal Petition is filed by the

petitioners/accused Nos.2 to 6 seeking to quash the

proceedings against them in C.C.No.6304 of 2020

pending on the file of the learned XV Additional Chief

Metropolitan Magistrate, Hyderabad, registered for the

offences punishable under Sections 420, 494, 506 r/w

34 of Indian Penal Code in Cr.No.292 of 2019 of WPS

South Zone, Hyderabad.

2. Heard learned counsel representing petitioners,

Mr.E.Ganesh, learned Assistant Public Prosecutor

appearing for respondent No.1-State. Mr.Syed Yaqoob

Sajjad, learned counsel representing respondent No.2

appeared online. Perused the record.

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

petitioners that bald and general allegations are made

against the petitioners herein.

4. On the other hand, learned Additional Public

Prosecutor vehemently opposed to quash the proceedings

against the petitioners 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 petitioners at this juncture and the matter is

to be decided after conducting trial by the trial Court.

5. Having regard to the contentions advanced by the

respective counsel and on the facts and circumstances of

the case, the appearance/attendance of the

petitioners/accused Nos.2 to 6 before the learned XV

Additional Chief Metropolitan Magistrate, Hyderabad in

C.C.No.6304 of 2020 is dispensed with, unless their

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. However, the

petitioners/accused Nos.2 to 6 are at liberty to file

discharge petition and on such petition being filed, the

trial Court shall dispose of the same uninfluenced by any

of the observations made in this Order.

6. Accordingly, this Criminal Petition is disposed of.

Miscellaneous applications pending, if any, shall

stand closed.

_____________________ E.V. VENUGOPAL, J

Date: 19.03.2025.

KRL