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Judgment
This Criminal Petition is filed by the petitioners seeking to quash the proceedings in D.V.C.No.2 of 2026 on the file of the learned Judicial Magistrate of First Class at Mahabubnagar.
Heard Mr.Dinesh Reddy Mallireddy, learned counsel for the petitioners and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1.
When this Court is not inclined to entertain the criminal petition to the quash the proceedings on the ground that specific allegations are levelled against the petitioners and the grounds raised in the criminal petition are disputed facts and the same has to be adjudicated by the trial Court after full-fledged trial, at this juncture, learned counsel for the petitioners requested this Court to dispense with the presence of the petitioners in D.V.C.No.2 of 2026 on the file of the learned Judicial Magistrate of First Class at Mahabubnagar.
The learned Additional Public Prosecutor has not opposed the submissions made by the learned counsel for petitioners.
In view of the above submissions, the presence of the petitioner Nos.2 to 7 in D.V.C.No.2 of 2026 on the file of the learned Judicial Magistrate of First Class at Mahabubnagar, is dispensed with, subject to the condition that they shall be represented through their counsel on each and every date of hearing. If the presence of the petitioner Nos.2 to 7 is required, they shall appear before the trial Court. In case of their non-appearance on the specific date fixed by the trial Court for their appearance, the trial Court is 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.