FAHEEM BANU 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.635 of 2017 on the file of the VI Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) A charge sheet came to be filed against the petitioners for the offences punishable under Sections 120-B, 420 and 406 .

(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.