Mettupally Santhosh Reddy Mastan ... vs The State Of Telangana
2021 Latest Caselaw 676 Tel

                HONOURABLE JUSTICE G. SRI DEVI

         TRANSFER CRIMINAL PETITION No. 6 OF 2021

ORDER:

This Transfer Criminal Petition is filed under Section 407 of

Cr.P.C., seeking transfer of C.C.No.4108 of 2018 on the file of the II

Metropolitan Magistrate, Cyberabad at L.B.Nagar, to any other

Metropolitan Magistrate Court at L.B.Nagar, Ranga Reddy District.

After hearing both sides and the matter was reserved "for

orders", it is brought to the notice of this Court that the II

Metropolitan Magistrate, Cyberabad at L.B.Nagar, has disposed of

the said C.C. vide its judgment dated 23.02.2021 and acquitted the

accused therein, who are respondent Nos.2 to 5 herein, for the

offences punishable under Sections 323, 342, 290 and 506 read with

Section 34 of I.P.C.

Since C.C.No.4108 of 2018 has already been disposed of, the

cause in the present Transfer Criminal Petition does not survive for

adjudication.

Accordingly, the Transfer Criminal Petition is dismissed as

infructuous.

As a sequel thereto, Miscellaneous Petitions, if any, pending in

this Transfer Criminal Petition, shall stand closed.

_____________________ JUSTICE G. SRI DEVI 03.03.2021 gkv