Bandi Ramu, Warangal vs State Of Ts., Rep. By P.P. Another
2021 Latest Caselaw 2829 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

            CRIMINAL PETITION No.1687 of 2017

ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by the petitioner, seeking to

quash the proceedings against him in P.R.C.No.36 of 2015 on

the file of I Additional Judicial Magistrate of First Class,

Warangal.

2. Heard. Perused the record.

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

this Court by the learned Assistant Public Prosecutor, that the

subject case is registered as S.C.No.2 of 2018 on the file of I

Additional Senior Civil Judge, Warangal, and the case ended in

acquittal, vide judgment, dated 13.09.2019.

4. In view of the above submission, 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 29th September, 2021 Bvv