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Judgment
This Criminal Petition has been filed seeking to quash the proceedings in C.C.No.4192 of 2025, on the file of the XII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, wherein the petitioner was arrayed as accused, for the offence punishable under Section 505(1)(b) of the Indian Penal Code, 1860.
Heard Ms. Asra Fatima, learned counsel representing Mr. Safdar Mirza, learned counsel for the petitioner Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1.
With the consent of both the learned counsel, the criminal petition is disposed of at the stage of admission.
When this Court is not inclined to entertain the criminal petition on the ground that specific allegations are levelled against the petitioner and that the grounds raised in the criminal petition require adjudication by the trial Court, at this juncture, learned counsel for the petitioner requested this Court to dispense with the presence of the petitioner/accused in C.C.No.4192 of 2025, on the file of the XII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, on the ground that the petitioner is suffering with old aged ailments and the matter before the trial Court has not been ripened for trial yet, as such the learned counsel sought for dispensing with the presence of petitioner before the Trial Court.
The learned Additional Public Prosecutor has not opposed the submission made by the learned counsel for petitioner.
Taking into consideration the above submission made by the respective parties, the presence of the petitioner/accused in C.C.No.4192 of 2025, on the file of the XII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, is dispensed with, subject to the condition that the petitioner/accused shall be represented by his counsel on every date of hearing, unless his presence is specifically required during the course of the trial. In the event of non-appearance of petitioner/accused on any date so fixed by the trial Court, the trial Court shall be 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.