K.Swarupa Rani vs The State Of Telangana
2021 Latest Caselaw 2904 Tel

HON'BLE THE CHIEF JUSTICE SRI SATISH CHANDRA SHARMA

AND HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

WA.No.525 of 2021

JUDGMENT:(per The Hon'ble The Chief Justice)

None appears for the appellant even in the second round.

2. The facts of the case reveal that the present Writ Appeal has

been filed against the order dt.03.09.2021 passed in WP.No.20448

of 2021.

3. The aforesaid writ was in fact filed for quashment of criminal

proceedings pending in CC.No.2747 of 2018, and the learned Single

Judge has dismissed the Writ Petition.

4. In the light of the judgment of the Apex Court in Ram

Kishan Fauji v. State of Haryana and Ors1, no writ appeal is

maintainable in a criminal matter, i.e., arising out of the order

passed in a petition under Section 482 of Cr.P.C., or a Writ Petition

which is filed for quashment of criminal proceedings.

5. Resultantly, the admission is declined. Consequently, Writ

Appeal is dismissed.

6. As a sequel miscellaneous petitions, if any, pending shall

stand dismissed. No order as to costs.

_________________________________ SATISH CHANDRA SHARMA, HCJ

____________________________ A.RAJASHEKER REDDY, J Date: 05.10.2021 avs/gra

(2017)5 SCC 533 HON'BLE THE CHIEF JUSTICE SRI SATISH CHANDRA SHARMA AND HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

WA. No. 525 of 2021 (per The Hon'ble The Chief Justice)

Date: 18.10.2021

avs/gra