ITHAMARAJU RAMABAI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the proceedings in C.C.No.290 of 2016 on the file of the I Additional Judicial Magistrate of First Class, Khammam.

(2.) A charge sheet came to be filed against the petitioners for the offences punishable under Sections 6 (a), 7 (b) read with Section 19 (a) (i) of the Seeds Act, 1966 and Clause 8-A and 13 (c) of Seeds (Control) Order, 1983.

(3.) Though the present Criminal Petition is filed seeking quashing of entire proceedings, but learned counsel for the petitioners restricts his prayer seeking dispensation of the presence of the petitioners before the trial Court on every date of adjournment.