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Pilli Sathi Babu 5 Others vs The Sho., Another
2021 Latest Caselaw 824 Tel

Citation : 2021 Latest Caselaw 824 Tel
Judgement Date : 17 March, 2021

Telangana High Court

Pilli Sathi Babu 5 Others vs The Sho., Another on 17 March, 2021

Bench: Shameem Akther

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER


             CRIMINAL PETITION No.2264 of 2013

ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by the petitioners/accused Nos.3

to 8 seeking to quash the proceedings in S.C.No.84 of 2013 on the

file of District Judge, Khammam.

2. Heard. Perused the record.

3. In the course of submissions, it is brought to the notice of this

Court by the learned Public Prosecutor that subject Sessions Case

ended in acquittal, vide judgment dated 30.09.2020.

4. In that view of the matter, the cause in this Criminal Petition

does not survive for adjudication.

5. Accordingly, the Criminal Petition is dismissed as infructuous.

Miscellaneous Petitions pending, if any, shall stand closed.

_______________________ Dr. SHAMEEM AKTHER, J Date: 17th March, 2021 scs

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