Syed Tafazzul Hussain vs The State Of Telangana
2026 Latest Caselaw 208 Tel

Telangana High Court

Syed Tafazzul Hussain 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.4681 of 2026
                         Date:31.03.2026

Between:
Syed Tafazzul Hussain and five others

                                                  ...Petitioners
                              AND
The State of Telangana,
through S.H.O, P.S.Humayu Nagar,
Hyderabad City, Rep. by its Public Prosecutor,
High Court, High Court Buildings,
Hyderabad and another
                                                   ...Respondents

                            ORDER

This Criminal Petition is filed by the petitioners/accused

Nos.2 to 7 seeking to quash the proceedings in C.C.No.5250 of

2023 on the file of the learned VI Additional Chief Judicial

Magistrate, Hyderabad at Nampally.

2. Heard Mr.K.Ashok Chakravarthy, 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 the grounds raised in the criminal

petition require adjudication by the trial Court, at this juncture,

learned counsel for the petitioners requested this Court to

dispense with the presence of the petitioners/accused Nos.2 to 7

in C.C.No.5250 of 2023 on the file of the learned VI Additional

Chief Judicial Magistrate, Hyderabad at Nampally.

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

petitioners/accused Nos.2 to 7 in C.C.No.5250 of 2023 on the

file of the learned VI Additional Chief Judicial Magistrate,

Hyderabad at Nampally, 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 31.03.2026 Note: Issue CC in a week b/o vsl