AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 228 wordsThis Criminal Petition is filed under Section 482 of the Code of the Criminal Procedure, 1973, seeking to quash the proceedings in C.C.No.2313 of 2018 on the file of the III Addl. Judl. Magistrate of I Class, Warangal, Warangal District.
A charge sheet petitioner/A.3 along with punishable under Sections came to be filed against the other accused for the offences 447, 427 and 506 r/w 34 of IPC.
Though the present Criminal Petition is filed seeking quashing of entire proceedings against the petitioner, learned counsel for the petitioner restricts his prayer seeking dispensation of the presence of the petitioner before the trial Court on every date of adjournment.
The learned Public Prosecutor submits that since the identity of the petitioner is not in dispute, his presence in the above C.C. may not be necessary on every date of adjournment.
Having regard to the facts and circumstances of the case, the personal appearance of the petitioner/A.3 in C.C.No.2313 of 2018 on the file of the III Addl. Judl. Magistrate of I Class, Warangal, Warangal District, is hereby dispensed with while permitting him to mark his appearance through his counsel, except on the dates when his presence is specifically required by the said Court.
With the above direction, the Criminal Petition is disposed of. As a sequel, miscellaneous petitions pending, if any, shall stand closed.