Mandala Yadagiri Buddaiah ... vs The State Of Telangana And Another
2021 Latest Caselaw 2600 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

            CRIMINAL PETITION No.2345 of 2020

ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by the petitioners/A.1 and A.4

seeking to quash the proceedings against them in Crime

No.75/2020 of Kulsumpura Police Station, Hyderabad City.

2. Heard. Perused the record.

3. The learned Assistant Public Prosecutor, on written

instructions, would submit that the Sessions Case registered

basing on the subject crime ended in acquittal vide judgment

dated 11.12.2020 passed in S.C.No.48/2020.

4. Under these circumstances, nothing survives for

adjudication in this Criminal Petition.

5. Accordingly, this Criminal Petition is dismissed as

infructuous.

Miscellaneous Petitions, if any, pending in this Criminal

Petition shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J Date: 15.09.2021 scs