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B.Shanker 2 Others vs The State Of Telangana, Rep By P.P ...
2022 Latest Caselaw 6831 Tel

Citation : 2022 Latest Caselaw 6831 Tel
Judgement Date : 15 December, 2022

Telangana High Court

B.Shanker 2 Others vs The State Of Telangana, Rep By P.P ... on 15 December, 2022

Bench: Chillakur Sumalatha

      HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

           CRIMINAL PETITION No.9476 OF 2017

ORDER:

Seeking the Court to quash the proceedings that are

pending against the petitioners in C.C.No.474 of 2017 on the

file of the Court of XX Metropolitan Magistrate, Cyberabad,

the present Criminal Petition is filed.

2. No representation on petitioners' side on call.

3. On the other hand, learned Additional Public

Prosecutor, on written instructions, submits that the

judgment was pronounced by convicting the petitioners and

thus, the Criminal Petition has become infructuous.

4. Recording the said submission, the Criminal Petition is

dismissed.

5. As a sequel, pending Miscellaneous Applications, if any,

shall stand closed.

_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

Date: 15.12.2022 svl

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