Kavuri Srinivasa Rao vs The State Of Telangana
2025 Latest Caselaw 3228 Tel

Telangana High Court

Kavuri Srinivasa Rao vs The State Of Telangana on 19 March, 2025

THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL


          CRIMINAL PETITION No.2782 OF 2023


O R D E R:

This Criminal Petition is filed by the

petitioner/accused No.3 seeking to quash the

proceedings against him in C.C.No.1008 of 2022

pending on the file of the learned XVII Metropolitan

Magistrate at Cyberabad, Malkajgiri, registered for the

offences punishable under Sections 420, 403, 465, 466,

467, 468, 471, 472 r/w 34, 120(B) of Indian Penal Code.

2. Heard learned counsel representing petitioner,

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 herein.

4. On the other hand, learned Additional 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 by the

learned counsel and on the facts and circumstances of the

case, the appearance/attendance of the

petitioner/accused No.3 before the learned XVII

Metropolitan Magistrate at Cyberabad, Malkajgiri in

C.C.No.1008 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. However, the petitioner/accused No.3 is 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

THE HONOURABLE SRI JUSTICE E.V. VENUGOPAL

CRIMINAL PETITION No.2782 OF 2023

Dt.19.03.2025

KRL