MOHAMMAD FAROOQUE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the petitioners/accused Nos.2 to 8 seeking to quash the proceedings in C.C.No.311 of 2019 on the file of the learned Judicial First Class Magistrate, Utnoor.

(2.) Heard learned counsel for the petitioners, learned Additional Public Prosecutor appearing for respondent No.1-State and perused the record.

(3.) Though the petitioners have raised several grounds to quash the proceedings in the aforesaid case, learned counsel for the petitioners requested this Court to dispense with the appearance of the petitioners in the aforesaid case before the trial Court.