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Judgment
6 paragraphs · 181 wordsDr. Venkata Jyothirmai Pratapa, J
The instant Criminal Petition under Section 482 Cr.P.C has been filed, by the Petitioners/Accused Nos.1 to 3, seeking to quash the proceedings against them in C.C.No.4121 of 2022 on the file of the Court of II Additional Chief Metropolitan Magistrate, Vijayawada for the offences under Sections 498-A IPC and Sections 3 and 4 of the Dowry Prohibition Act.
When the matter is taken up for hearing, Ms.Prasannala Kancharla, learned counsel for the Petitioners would submit that the petition may be disposed of dispensing with the presence of the Petitioners before the trial Court.
Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor would submit that the Court may pass appropriate orders.
In that view of the matter, the Criminal Petition is disposed of and the presence of the Petitioners/Accused Nos.2 and 3 before the trial Court is dispensed with, except on the specific dates as directed by the trial Court. However, the Petitioners are at liberty to raise all the contentions in their defence before the trial Court.
Pending applications, if any, shall stand closed.