Botla Mallikarjuna vs The State Of Telangana
2021 Latest Caselaw 2371 Tel

             THE HONOURABLE JUSTICE G. SRI DEVI

               CRIMINAL PETITION NO.4781 OF 2021

ORDER:

This Criminal Petition, under Sections 437 and 439 of the

Code of Criminal Procedure, 1973, is filed by the

petitioner/accused seeking to release him on bail in connection

with S.C.P.C.S.No.137 of 2021 on the file of the I Additional

Metropolitan Sessions Judge, Hyderabad (Crime No.49 of 2021 of

P.S. Tukaramgate, Secunderabad).

Heard the learned counsel appearing for the

petitioner/accused, learned Assistant Public Prosecutor appearing

for the respondent-State and perused the record.

Learned Assistant Public Prosecutor submitted that since

the trial Court has already convicted the petitioner/accused vide

judgment and order dated 03.08.2021, the cause in the present

Criminal Petition does not survive for further adjudication and it

has become infructuous.

Recording the said submission, the Criminal Petition is

dismissed as infructuous.

Miscellaneous applications, if any, pending shall stand

dismissed.

________________ (G.SRI DEVI, J)

13th August 2021 RRB