Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

K.Srikanth Reddy vs State Of Telangana And Another
2021 Latest Caselaw 4369 Tel

Citation : 2021 Latest Caselaw 4369 Tel
Judgement Date : 15 December, 2021

Telangana High Court

K.Srikanth Reddy vs State Of Telangana And Another on 15 December, 2021

Bench: Lalitha Kanneganti

     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                    Crl.A.No.No.1432 of 2018

JUDGMENT:

Learned counsel for the appellant/complainant submits that as

the 2nd respondent/accused died, nothing remains to be adjudicated

in this appeal and the same has become infructuous.

3. In view of the aforesaid submission, this Criminal Appeal is

dismissed as infructuous.

4. Miscellaneous applications, if any pending in this appeal, shall

stand dismissed.

________________________ LALITHA KANNEGANTI, J 15th December, 2021

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IJJ