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Judgment
Dr Venkata Jyothirmai Pratapa, J
The present Criminal Revision Case has been filed, challenging the Order dated 22.12.2025, passed by the learned V Additional District Judge, Tirupati, in Crl.M.P.No.280 of 2025 in S.C.No.89 of 2025.
Heard Ms. Maheswari Arika, learned counsel for the petitioner and Sri K.Sandeep, learned Assistant Public Prosecutor takes notice on behalf of the State.
Learned counsel for the petitioner would submit that the petitioner filed a petition in Crl.M.P.No.280 of 2025 in S.C.No.89 of 2025 for condoning the absence of the petitioner on the ground of ill health, that was dismissed by the learned V Additional District Judge, Tirupati and issued Non-bailable warrant against the petitioner without considering the documentary evidence adduced on behalf of the petitioner.
Learned Assistant Public Prosecutor on behalf of the State would submit that the Court may pass appropriate Orders.
Considering the submissions, in the light of the fact that absent petition has been filed by the learned counsel, which was dismissed and the learned Judge issued Non-Bailable Warrant on the point that his earlier warrant was recalled on the condition that he shall appear before the Court for every adjournment, this Criminal Revision Case is disposed of. However, the petitioner shall appear before the Trial Court and move an application to recall the warrant and on filing such application, learned Judge shall dispose of the said application by taking appropriate sureties from the petitioner to assure his presence for the purpose of the Trial. The petitioner shall appear before the Court for every adjournment and learned Judge may condone his absence in case, a petition is filed with reasonable cause.
Consequently, miscellaneous applications pending, if any, shall stand closed.