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Judgment
Ninala Jayasurya, J
Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing for the 1st respondent. Notice to the 2nd respondent is deemed not necessary as the matter is disposed of, without going into merits of the case.
The present Criminal Petition is filed seeking to quash the proceedings in C.C.No.441 of 2018 on the file of the Court of Additional Junior Civil Judge, Mangalagiri, insofar as petitioners/A6 and A7 are concerned.
The petitioners are accused Nos.6 and 7 in the said case. Though, the learned counsel for the petitioners raised several grounds for quashing the above said proceedings, at the time of making submissions, he confined the arguments to the extent of dispensing with the presence of the petitioners before the Trial Court instead of considering the matter for quashing on merits.
In view of the submission made, this Court without going into merits of the case, is inclined to dispose of the Criminal Petition. Accordingly, the same is disposed of by dispensing with the appearance of petitioners 6 and 7/A6 and A7 in C.C.No.441 of 2018 on the file of the Court of Additional Junior Civil Judge, Mangalagiri, except on the dates their presence is necessary.
Miscellaneous applications, pending if any, shall stand closed.