M/S. KAMADHENU AND COMPANY Vs. STATE OF TELANGANA
LAWS(TLNG)-2022-6-5
HIGH COURT OF TELANGANA
Decided on June 09,2022

M/S. Kamadhenu And Company Appellant
VERSUS
State of Telangana Respondents

JUDGEMENT

K.LAKSHMAN, J. - (1.)Heard learned counsel for the petitioners and Mr. Kushal Agarwal, learned counsel representing Mr. Pawan Kumar Agarwal, learned counsel for respondent No.2.
(2.)This petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the order dtd. 18/4/2022 passed by learned Additional Metropolitan Sessions Judge for the trial of Jubilee Hills Car Bomb Blast Case - cum - Additional Family Court - cum - XXIII Additional Chief Judge - cum - IX Additional Metropolitan Sessions Judge, Hyderabad in Crl.M.P. No.1368 of 2022 in STC No.1355 of 2021.
(3.)Perusal of the record would reveal that the petitioners herein are accused in STC IN No.1355 of 2021 on the file of VIII Metropolitan Magistrate, Hyderabad. The offence alleged against them is under Sec. - 138 of the Negotiable Instruments Act, 1881. After receipt of the summons, the petitioners herein appeared before the Magistrate in the said STC, and vide order dtd. 7/12/2021, the learned Magistrate directed the petitioners herein to execute a personal bond for Rs.10,000.00 with two sureties for like sum each. The petitioners herein have filed a petition under Sec. - 440 (2) of the Cr.P.C. vide Crl.M.P. No.1368 of 2022 before the learned Sessions Judge seeking to reduce the said surety amount. Vide order dtd. 18/4/2022, the learned Sessions Judge had dismissed the said petition. Feeling aggrieved by the same, the petitioners herein have filed the present criminal petition.


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