MANDA NAVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed, under Sec. 482 of the Criminal Procedure Code, (for short 'Cr.P.C.') to quash the order dtd. 15/5/2024 in Crl.M.P.No.84 of 2024 in POCSO S.C.No.84 of 2015 passed by the learned Fast Track Special Court for Expeditious Trial and Disposal of Rape and POCSO Act Cases, Rajanna Siricilla (for short 'Trial Court').

(2.) Learned counsel for the petitioner submitted that application filed by the petitioner under Sec. 70(2) of Cr.P.C. in Crl.M.P.No.84 of 2024 in POCSO S.C.No.84 of 2015 before Trial Court was dismissed by the order dtd. 15/5/2024 on the ground that the petitioner continuously failed to appear before the Court from the year 2015 till that day.

(3.) It is submitted that the petitioner is residing in United Arab Emirates and could not appear before the Trial Court. The petitioner came to India recently and he is ready to co-operate with the trial. But, there is imminent threat of arrest and in such event, petitioner would suffer irreparable loss and injury.