Mr. Patel Ejaz Pasha vs The State Of Telangana
2026 Latest Caselaw 586 Tel

Telangana High Court

Mr. Patel Ejaz Pasha vs The State Of Telangana on 9 April, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

              CRIMINAL PETITION No.5275 of 2026

                          Date:09.04.2026

Between:

Mr. Patel Ejaz Pasha
                                               ...petitioner/accused
                               AND

The State of Telangana, Rep. by its Public Prosecutor,
High Court for the State of Telangana, Hyderabad and another
                                                     ...respondents

                             ORDER

This Criminal Petition has been filed by the

petitioner/accused seeking to quash the proceedings in

ST.C.NI.No.7134 of 2022, on the file of the XI Additional Chief

Metropolitan Magistrate Court at Secunderabad.

2. Heard Mr. Mohammed Azeemuddin, learned counsel for

the petitioner and Mr. Jithender Rao Veeramalla, learned

Additional Public Prosecutor for respondent No.1.

3. Though the criminal petition was filed seeking to quash

the proceedings in ST.C.NI.No.7134 of 2022, the learned

counsel for the petitioner restricted his prayer requesting this

Court to dispense with the appearance of the petitioner/accused

in ST.C.NI.No.7134 of 2022, on the file of the XI Additional

Chief Metropolitan Magistrare Court at Secunderabad.

4. The learned Additional Public Prosecutor has not opposed

the submission made by the learned counsel for petitioner.

5. Taking into consideration the peculiar facts and

circumstances of the case and also the submissions made by the

learned counsel for the petitioner, the presence of the

petitioner/accused in ST.C.NI.No.7134 of 2022, on the file of the

XI Additional Chief Metropolitan Magistrare Court at

Secunderabad, is dispensed with, subject to the condition that the

petitioner/accused shall be represented by his counsel on every

date of hearing, unless his presence is specifically required

during the course of the trial. In the event of non-appearance of

petitioner/accused on any date so fixed by the trial Court, the

trial Court shall be 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

09.04.2026 ggd