ABHISHEK MAHESHWARAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed to modify the direction dated 18.01.2020 passed by IV Additional Metropolitan Sessions Judge, Hyderabad (for short, AMSJ, Hyderabad) in Crl.R.P.No.117 of 2016 in Crl.M.P.No.2264 of 2016 in Crime No.638 of 2017 to the extent of directing the petitioner to appear before the XIII Additional Chief Metropolitan Magistrate (Mahila Court), Hyderabad (for short, ACMM, Hyderabad) to attend the trial within two months.

(2.) Heard Sri A.Tulsi Raj Gokul, learned counsel for the petitioner, learned Assistant Public Prosecutor appearing for respondent No.1 and Sri K.Surender, learned counsel appearing for respondent No.2.

(3.) On perusal of the material, the petitioner herein filed Crl.M.P.No.2264 of 2016 seeking a direction to the Police to withdraw or recall the lookout notice issued against him in Crime No.768 of 2015 in view of the orders passed by this Court in Criminal Petition No.4172 of 2016 dated 28.03.2016. The AMSJ, Hyderabad allowed Crl.M.P.No.2264 of 2016 by order dated 03.05.2016 directing the concerned Police to recall the lookout notice already issued against the petitioner. Feeling aggrieved by the same, the State preferred a revision vide Crl.R.P.No.117 of 2016 before the AMSJ, Hyderabad, which was dismissed on 18.01.2020.