Kota Raja Shekar vs The State Of Telangana
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Telangana High Court

Kota Raja Shekar vs The State Of Telangana on 31 March, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

  THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

             CRIMINAL PETITION No.4617 of 2026

                        Date:31.03.2026

Between:

Kota Raja Shekar and three others
                                    ...petitioners/accused Nos.1 to 4

                              AND

The State of Telangana,
Rep. by Public Prosecutor,
High Court of Judicature at Hyderabad
For the State of Telangana and another
                                                      ...respondents

                            ORDER

This Criminal Petition has been filed seeking to quash the

proceedings in C.C.No.156 of 2022, on the file of the Judicial

First Class Magistrate, at Bhadrachalam, Bhadradri-Kothagudem

District, for the offences under Sections 498-A of the Indian

Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition

Act, 1961.

2. Heard Mr. D. Srinivas Reddy, learned counsel for the

petitioners 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 C.C.No.156 of 2022, when this Court

expressed a view that all the grounds which are raised by the

petitioners are disputed facts and the same have to be decided by

the trial Court after full-fledged trial. At this stage, the learned

counsel for the petitioners, requested this Court to dispense with

the appearance of the petitioners/accused Nos.1 to 4 in

C.C.No.156 of 2022, on the file of the Judicial First Class

Magistrate, at Bhadrachalam, Bhadradri-Kothagudem District,

on the ground that the petitioners are eking out their livelihood

as petitioner No.1 is a private employee, petitioner No.2 is a

housewife, petitioner No.3 is a private employee and petitioner

No.4 is a coolie. Hence, it is very difficult for the petitioners to

appear on each and every date of adjournment in the trial Court

and the matter before the trial Court is not yet riped for trial. As

such the learned counsel sought for dispensing with the presence

of petitioners before the Trial Court.

4. The learned Additional Public Prosecutor has not opposed

the submission made by the learned counsel for petitioners and

requested to pass appropriate orders.

5. Taking into consideration the peculiar facts and

circumstances of the case and also the submissions made by the

learned counsel for the petitioners, the presence of the petitioner

Nos.2 to 4/accused Nos.2 to 4 in C.C.No.156 of 2022, on the file

of the Judicial First Class Magistrate, at Bhadrachalam,

Bhadradri-Kothagudem District, is dispensed with, subject to the

condition that the petitioner Nos.2 to 4/accused Nos.2 to 4 shall be

represented by their counsel on every date of hearing, unless

their presence is specifically required during the course of the

trial. In the event of non-appearance of petitioner Nos.2 to

4/accused Nos.2 to 4 on any date so fixed by the trial Court, the

trial Court shall be entitled to proceed with the matter in

accordance with law. No relief is granted insofar as petitioner

No.1/accused No.1 is concerned.

6. Accordingly, the criminal petition is disposed of.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ JUSTICE J. SREENIVAS RAO 31.03.2026 gnp