GANGULA SAIDULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed seeking to quash the proceedings in C.C.No.577 of 2021, on the file of the Judicial First Class Magistrate at Nakrekal, Nalgonda District, wherein the petitioner was arrayed as accused No.9 for the offences punishable under Ss. 447, 427 and 506 read with 34 of the Indian Penal Code, 1860, (for short 'IPC').

(2.) When this matter is taken up for consideration on 4/2/2026, this Court raised a query regarding the maintainability of the present Criminal Petition seeking to quash the proceedings against the petitioner, on the ground that the very same petitioner had approached this Court by way of Crl.P.No.14143 of 2024. In the said petition, the learned counsel for the petitioner restricted his prayer to dispense with the appearance of the petitioner. Basing on the request made by the learned counsel for the petitioner, this Court disposed of the said Criminal Petition on 22/11/2024 by dispensing with the presence of the petitioner before the trial Court, learned counsel for the petitioner sought time and at his request, the matter was posted under the caption 'for orders'.

(3.) Heard Mr. Vijay Kumar Panuganti, learned counsel for the petitioner, and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1.