Velangani Vedha Raju Khanna, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 614 Tel

Citation : 2022 Latest Caselaw 614 Tel
Judgement Date : 11 February, 2022

Telangana High Court

Velangani Vedha Raju Khanna, vs The State Of Ap Rep By Its Pp Hyd., on 11 February, 2022

Bench: Satish Chandra Sharma, Abhinand Kumar Shavili

   THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
        THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                       Criminal Appeal No.722 of 2013

JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        The learned Public Prosecutor has informed this Court that

the appellant is no more.

        Resultantly, the criminal appeal stands dismissed as abated.

Let the record be consigned to the record room.

        Pending miscellaneous applications, if any, shall stand

closed.

                                                       ________________________
                                                        SATISH CHANDRA SHARMA, CJ


                                                         _______________________
                                                         ABHINAND KUMAR SHAVILI, J

11.02.2022

JSU

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