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Khaleel Ur Rehman, Secbad vs Hina Kauser, Secbad Anr
2021 Latest Caselaw 4107 Tel

Citation : 2021 Latest Caselaw 4107 Tel
Judgement Date : 2 December, 2021

Telangana High Court

Khaleel Ur Rehman, Secbad vs Hina Kauser, Secbad Anr on 2 December, 2021

Bench: G.Radha Rani

          HON'BLE Dr.JUSTICE G.RADHA RANI

      CRIMINAL REVISION CASE No.48 OF 2015

ORDER:

This petition is filed challenging the Judgment

dt.18.12.2014 passed in Crl.A.No.754/2012 by the V

Additional Metropolitan Sessions Judge (Mahila Court) at

Hyderabad, confirming the order in Crl.M.P.No.404/2011

in DVC.No.77/2010, dt.25.08.2011.

Learned Counsel for petitioner submitted that as

DVC.No.77/2010, itself is disposed of by the trial Court,

this petition becomes infructuous.

Recording the aforesaid submission, this petition is

dismissed as infructuous.

Miscellaneous Petitions, if any, pending shall stand

closed.

_______________________ Dr.G.RADHA RANI, J

02.12.2021 tk

HON'BLE Dr.JUSTICE G.RADHA RANI

CRIMINAL REVISION CASE No.48 OF 2015

02.12.2021

tk

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