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Judgment
This Criminal Petition is filed aggrieved by the docket orders dated 14.07.2026 and 18.08.2026, passed by the I Additional Family Court, Hyderabad (for short, 'the trial Court'), wherein the trial Court issued Non-Bailable Warrant (NBW) against the petitioner in M.C.No.252 of 2024.
Heard Mr. Bandi Sai Vamshi, learned counsel for the petitioner, and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor appearing for respondent No.1. Notice in respect of respondent Nos.2 to 4 is dispensed with on the ground that they were made as proforma respondents.
When this Court raised a query about the maintainability of the present criminal petition invoking the provisions of Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, (for short 'BNSS') seeking recall of the NBW when the petitioner is having statutory remedy to file appropriate application before the learned trial Court seeking recalling of the NBW exercising the powers conferred under Section 70(2) of the Cr.P.C/Section 72 of the BNSS. At this juncture, learned counsel for the petitioner requested this Court to grant a liberty to file appropriate application before the learned trial Court for seeking recall of NBW.
Taking into consideration the above said submission, without expressing any view in respect of the grounds pleaded in the present criminal, the petitioner is granted liberty to file appropriate application seeking recall of the NBW issued by the trial Court on 14.07.2026. On filing such application, the trial Court is directed to consider the same and pass appropriate orders in accordance with law, as expeditiously as possible.
Accordingly, the Criminal Petition is disposed of.
Pending miscellaneous applications, if any, shall stand closed.