POGULA SUJATHA Vs. STATE OF TELANGNA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure seeking quashing of the proceedings in S.C.No.66 of 2016 on the file of the Special Judge Trial of Cases under SCs & STs (POA) Act-cum-VII Sessions Judge, Ranga Reddy District at L.B. Nagar.

(2.) A charge sheet came to be filed against the petitioners/A-1 to A-6 for the offences punishable under Section 3(v) of the SCs & STs (POA) Act, 1989 and Sections 420, 463, 468 and 506 read with Section 120-B of the Indian Penal Code.

(3.) Though the present Criminal Petition is filed seeking quashing of entire proceedings, but learned counsel for the petitioners/A-1 to A-6 restricts his prayer seeking dispensation of the presence of the petitioners/A-1 to A-3, A-5 and A-6 before the trial Court on every date of adjournment.