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Judgment
This Criminal Petition is filed by the petitioners seeking to quash the proceedings in D.V.C.No.11 of 2025 on the file of the learned Junior Civil Judge-cum-Judicial Magistrate of First Class, Vikarabad District.
Heard Mr.R.Naresh, learned counsel representing Mr.M.Parma Reddy, learned counsel for the petitioners and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1.
Though the present criminal petition has been filed seeking quashing of the proceedings in D.V.C.No.11 of 2025 by raising various grounds, during the course of hearing, learned counsel for the petitioners restricted his prayer to dispense with the presence of the petitioners before the learned trial Court on the ground that the matter before the trial Court has not ripened for trial and respondent No.1 is appearing before the trial Court on each and every date of adjournment and petitioners will appear before the trial Court whenever their presence is required and also they will represent the matter through their counsel on each and every date of adjournment. He further submitted that the petitioner No.1 is eking out his livelihood by doing private employment, petitioner Nos.2, 3, 10 and 11 are eking out their livelihood by doing business and petitioner Nos.4 to 7 are house wives. Unless this Court dispense with their presence, they will be put to great hardship.
Taking into consideration of the above said submissions, the presence of the petitioners/accused Nos.2 to 12 in D.V.C.No.11 of 2025 on the file of the learned Junior Civil Judge-cum-Judicial Magistrate of First Class, Vikarabad District, is dispensed with, subject to the condition that they shall be represented through their counsel on each and every date of hearing. If the presence of the petitioners is required, they shall appear before the trial Court. In case of their non-appearance on the specific date fixed by the trial Court for their appearance, the trial Court is entitled to proceed with the matter, in accordance with law.
Accordingly, the criminal petition is disposed of.
Pending miscellaneous applications, if any, shall stand closed.