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M/S. Truwoods Pvt Ltd., 6 Others vs The State Of Ap., Rep. P.P
2021 Latest Caselaw 2907 Tel

Citation : 2021 Latest Caselaw 2907 Tel
Judgement Date : 18 October, 2021

Telangana High Court

M/S. Truwoods Pvt Ltd., 6 Others vs The State Of Ap., Rep. P.P on 18 October, 2021

Bench: P.Sree Sudha

           THE HONOURABLE SMT JUSTICE P. SREE SUDHA

                       CRIMINAL PETITION No.12640 of 2011

ORDER:

This criminal petition is filed under Section 482 Cr.P.C.,

seeking to quash the proceedings in C.C.No.201 of 2009 on the file

of Special Judge for Economic Offices, City Criminal Courts,

Hyderabad, against the petitioners/A1 to A7.

2. Learned counsel for the petitioner submits that in view of the

judgment of the Honourable Supreme Court in Commissioner of

Income Tax, Mumbai v. Bhupen Champak Lal Dalal and

anotheri, the criminal petition has become infructuous.

3. In view of the aforesaid judgment of the Supreme Court, the

Criminal Petition is dismissed as infructuous.

4. Miscellaneous applications, if any, pending in this criminal

petition shall stand dismissed.

__________________ P. SREE SUDHA, J

18th October, 2021.

sj i (2001) 3 SCC 459

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