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Chigullapally Venkatalaxmi 4 ... vs The State Of Ap., Another
2021 Latest Caselaw 2943 Tel

Citation : 2021 Latest Caselaw 2943 Tel
Judgement Date : 22 October, 2021

Telangana High Court

Chigullapally Venkatalaxmi 4 ... vs The State Of Ap., Another on 22 October, 2021

Bench: P.Sree Sudha

          THE HON'BLE SMT JUSTICE P. SREE SUDHA

            CRIMINAL PETITION No. 3619 of 2013

ORDER:

Learned counsel for petitioners/Accused Nos.2 to 6

submitted that the petitioners/Accused Nos.2 to 6 were acquitted

by the trial Court vide judgment dated 26.02.2015 in C.C.No.129

of 2011, as such, the matter has become infructuous.

Recording the above, this Criminal Petition is dismissed as

infructuous.

Miscellaneous applications, if any pending, shall stand

closed.

_________________ P. SREE SUDHA, J 22nd OCTOBER, 2021.

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