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P.V. Prasad Rao vs The State Of Telangana
2026 Latest Caselaw 650 Tel

Citation : 2026 Latest Caselaw 650 Tel
Judgement Date : 10 April, 2026

[Cites 5, Cited by 0]

Telangana High Court

P.V. Prasad Rao vs The State Of Telangana on 10 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                         AT HYDERABAD

     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

             CRIMINAL PETITION No.11022 of 2023

                  DATE OF ORDER:10.04.2026

Between:

P.V.Prasad Rao

                                             ...Petitioner/Accused

AND

The State of Telangana
rep. by its Public Prosecutor & another.
                                                   ...Respondents

                               ORDER

1. This Criminal Petition is filed under Section 482 of The Code

of Criminal Procedure, 1973 (for short, 'Cr.P.C) seeking to quash the

proceedings against the petitioner/accused in C.C.No.478 of 2022,

on the file of the learned XI Metropolitan Magistrate, Cyberabad at

Kukatpally, Ranga Reddy District, registered for the offences

punishable under Sections 323, 352, 406 and 506 of IPC.

2. Heard Sri M.Adam, learned counsel for the petitioner/accused

as well as Sri C.Kumar, learned counsel for the respondent No.2.

3. When the matter is taken up for hearing, learned counsel for

the petitioner has limited his argument seeking a direction to

dispense with the attendance of the petitioner before the Trial Court

for which learned counsel for respondent No.2 did not raise any

specific objection.

4. Hence, without going into the merits of the case, the Criminal

Petition is disposed of dispensing with the presence of the

petitioner/accused before the Trial Court provided that the petitioner

is represented through an Advocate on every date of hearing and

that he shall be present before the Trial Court whenever his

presence is specifically required during the course of trial. However,

the Trial Court shall make every effort to expedite disposal of the

subject CC.

5. Miscellaneous petitions pending, if any, shall stand closed.

____________________________ JUSTICE TIRUMALA DEVI EADA Dt.10.04.2026 ysk

THE HON'BLE SMT.JUSTICE TIRUMALA DEVI EADA

CRIMINAL PETITION No.11022 of 2023

Dt.10.04.2026 ysk

 
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