MD KHALEEL KHAN Vs. S K GHOUSE

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of the proceedings in C.C.No.405 of 2018 on the file of the Judicial First Class Magistrate at Vikarabad.

(2.) A charge sheet came to be filed against the petitioners for the offences punishable under Sections 324 and 504 read with 34 IPC.

(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.