Rapelli Avinash Sohan vs The State Of Telangana
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Telangana High Court

Rapelli Avinash Sohan vs The State Of Telangana on 8 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

         CRIMINAL PETITION No.5152 of 2026

                     Date: 08.04.2026.

Between:

Rapelli Avinash Sohan and another

                                                ...Petitioners
                             AND
The State of Telangana,
Rep. by its Public Prosecutor,
High Court of Telangana, Hyderabad,
and another
                                             ...Respondents

                          ORDER

This Criminal Petition is filed by the petitioner Nos.1

and 2/respondent Nos.1 and 2 seeking to quash the

proceedings in D.V.C.No.06 of 2026 on the file of the

learned Principal Judicial Magistrate of First Class at

Rajanna Siricilla.

2. Heard Sri Soma Ravi Kiran Reddy, learned counsel

representing Sri Boosa Shivachandra, learned counsel for

the petitioners and Mr.Jithender Rao Veeramalla, learned

Additional Public Prosecutor for respondent No.1.

3. When this Court is not inclined to entertain the

criminal petition on the ground that specific allegations are

levelled against the petitioners and that the grounds raised

in the criminal petition require adjudication by the trial

Court after a full-fledged trial, at this juncture, learned

counsel for the petitioners requested this Court to dispense

with the presence of the petitioner Nos.1 and 2/respondent

Nos.1 and 2 in D.V.C.No.06 of 2026 on the file of the

learned Principal Judicial Magistrate of First Class at

Rajanna Siricilla.

4. The learned Additional Public Prosecutor has not

opposed the submissions made by the learned counsel for

petitioners.

5. In view of the above submissions, the presence of the

petitioner Nos.1 and 2/respondent Nos.1 and 2 in

D.V.C.No.06 of 2026 on the file of the learned Principal

Judicial Magistrate of First Class at Rajanna Siricilla, is

dispensed with, subject to the condition that they shall be

represented through their counsel on each and every date

of hearing. If the presence of the petitioners is required,

they shall appear before the trial Court. In case of their

non-appearance on the specific date fixed by the

trial Court for their appearance, the trial Court is entitled

to proceed with the matter, in accordance with law.

6. Accordingly, the criminal petition is disposed of.

Pending miscellaneous applications, if any, shall

stand closed.

____________________________ JUSTICE J. SREENIVAS RAO 08.04.2026 Note: Issue CC in a week B/o.

NIT