SAMALA SATISH Vs. STATE OF TELENGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to set aside the order dt.17.03.2021 in Crl.M.P.No.336 of 2021 in Cr.No.40 of 2016 in C.C.No.638 of 2016, on the file of learned Additional Junior Civil Judge-Cum-XIX Additional Metropolitan Magistrate, Cyberabad, Malkajgiri. The petitioner herein is Accused No.1 in the said crime. The offences alleged against him are under Sections 420 and 506 read with 34 of IPC.

(2.) Heard Sri G. Ravichandran, learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) The petitioner herein being Accused No.1 filed a petition under Section 70 (2) of Cr.P.C on 17.03.2021 seeking to recall the Non-bailable warrants issued against him on 27.09.2017 in C.C.No.638 of 2016 on the ground that he has not received summons in the said CC. The Court below vide impugned order dt.17.03.2021, dismissed the said application and therefore, the petitioner filed the present petition.