P. Narayan Reddy, Hyd vs P.P., Hyd Ano
2023 Latest Caselaw 1186 Tel

THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO

       CRIMINAL REVISION CASE NO.1551 OF 2016

ORDER:

This Criminal Revision Case is filed by the petitioner

with a prayer to set aside the judgment passed by the IV

Additional Metropolitan Sessions Judge, Hyderabad, in

Criminal Appeal No.651 of 2014, dated 25.04.2016,

confirming the judgment dated 30.06.2014 passed in

C.C.No.109 of 2011 by the file of IV Special Magistrate,

Hyderabad.

2. Today, when the matter is taken up for hearing,

learned counsel for the revision petitioner informed this

Court that during the pendency of the present Criminal

Revision Case, the sole petitioner had expired, and also filed

a memo vide USR No.23041/2023 along with death

certificate, thus rendering the present Revision case as

infructuous.

3. Recording the above submission, the Criminal

Revision Case is dismissed as abated.

Miscellaneous applications, if any, pending, shall

stand closed.

__________________________________ NAMAVARAPU RAJESHWAR RAO, J Dated: 13-03-2023 CHS