TALLURI SURYA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for brevity, "the Cr.P.C.") / Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity, the BNSS") on the ground that no statutory notice was served on the petitioner/Accused by respondent No.2/complainant. Whether the notice was served or not is a matter of evidence, based on the documentary evidence produced by respondent No.2/complainant.

(2.) The learned counsel for the petitioner submits that the Criminal Petition may be disposed of with an order dispensing with the presence of the petitioner/Accused before the learned Trial Court. It is further submitted that the name of the husband of the petitioner/Accused was also not tallied.

(3.) Considering the facts and circumstances of the case, the Criminal Petition is disposed of, dispensing with the presence of the petitioner/Accused, who is a lady, before the learned Principal Civil Judge (Junior Division), Guntur, except on the dates of requirement of the presence of the petitioner/Accused before the learned Trial Court at the relevant stages of the trial.