MEKALA SUBBA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the 1st Respondent. Notice to the 2nd Respondent is deemed not necessary, in view of the settled legal position.

(2.) The present criminal petition is filed aggrieved by the docket order dtd. 25/8/2022 in C.C. No.177 of 2020 on the file of the Court of the Additional Senior Civil Judge-cum-VIII Additional Chief Metropolitan Magistrate, Gajuwaka.

(3.) The petitioners herein are Accused Nos.1 to 3 in the above said case. On 15/7/2022 the petitioners were absent and there was no representation on their behalf, and the matter was adjourned to 25/8/2022. On that day also, the petitioners were absent and there was no representation on their behalf, and the Trial Court issued Non Bailable Warrant(NBW)s against the petitioners, adjourning the matter to 8/11/2022.