M.KALYANACHAKRAVARTHY 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.1369 of 2018 on the file of the VI Metropolitan Magistrate, Medchal.

(2.) A charge sheet came to be filed against the petitioner for the offences punishable under Sections 409 and 420 of I.P.C.

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