Medipally Bharath Kumar Reddy vs State Of Telangana

Heard the submission of the learned counsel for the petitioners as well as the learned Assistant Public Prosecutor, who is representing respondent No.1.

Notice sent to Respondent No.2 returned unserved with an endorsement ‘door locked’.

Seeking the Court to quash the proceedings that are pending against the petitioners, who are arrayed as accused Nos.2 to 7 in C.C.No.4224 of 2020, on the file of the Court of XI Metropolitan Magistrate, Kukatpally, the present Criminal Petition is filed.

Learned counsel for the petitioners submits that the petitioners have not committed any offences whatsoever much less the offences punishable under Section 498A of IPC and Sections 3 and 4 of Dowry Prohibition Act. Learned counsel submits that the petitioners 1 to 4 are residing at the State of Tamil Nadu and petitioners 5 and 6 are residing at the State of Gujarat and therefore, they are facing much difficulty in attending the Court for each and every adjournment. Hence, no further orders are required in this criminal petition except to dispense with their attendance before the trial court.

Learned Assistant Public Prosecutor did not raise any serious objection for grant of such a relief.

Thus, having regard to the submissions made and keeping in view the facts and circumstances of the case, the Criminal Petition is disposed of with the following directions:

(1) The Court of XI Metropolitan Magistrate, Kukatpally, is directed not to insist upon personal appearance of petitioners/Accused Nos.2 to 7, in case they are represented by an Advocate.

(2) However, it is made clear that petitioners /Accused Nos.2 to 7 shall make their appearance as and when specifically directed by the trial Court to do so.

As a sequel, miscellaneous petitions pending, if any, shall stand closed.