Smt Makam Padma, vs The State Of Telangana,
2021 Latest Caselaw 2831 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

            CRIMINAL PETITION No.4977 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 her in C.C.No.284 of 2016 on the

file of XIV Metropolitan Magistrate, Cyberabad at L.B.Nagar.

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 Calendar Case ended in acquittal, vide judgment, dated

18.10.2019.

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