ALETI SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioners/Accused Nos.4 seeking to quash the proceedings against him in P.R.C.No.22 of 2016 on the file of Judicial Magistrate of First Class, Metpalli.

(2.) Heard the learned counsel for the petitioners/Accused No.4, the learned Additional Public Prosecutor representing the respondent-State and perused the record.

(3.) Though learned counsel for the petitioner filed the petition for quashing the proceedings in the aforesaid Calendar Case, he restricts his prayer seeking dispensation of personal appearance of the petitioners/Accused No.4 before the Court below.