G PANDAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the proceedings in C.C.No.138 of 2015 on the file of the XI Metropolitan Magistrate, Ranga Reddy District at L.B.Nagar.

(2.) A charge sheet came to be filed against the petitioners for the offences punishable under Sections 13, 19 and 22 of the Andhra Pradesh Fire Services Act, 1999.

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