BASETTI ASHOK Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of the Criminal Procedure, 1973, seeking to quash the proceedings in C.C.No.1694 of 2018 on the file of the XIX Metropolitan Magistrate, Kukatpally, Cyberabad.

(2.) A charge sheet came to be filed against the petitioners/A1 to A3 for the offences punishable under Sections 447,341, 504 and 506 r/w 34 IPC.

(3.) Though the present Criminal Petition is filed seeking quashing of entire proceedings against the petitioners, 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. However, he submits that the 3rd petitioner-A3 would represent the case on behalf of the other accused before the trial Court in the above C.C.