Manne Ramesh vs The State Of Telangana And 3 Others
2023 Latest Caselaw 1318 Tel

       THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                  WRIT PETITION No.46654 of 2022


ORDER (ORAL):

This writ petition is filed challenging the rowdy sheet opened

against the petitioner,

2. It is not in dispute that rowdy sheet was opened against the

petitioner for his involvement in Crime No.55 of 2011 of Shankarpally

Police Station, wherein, charge sheet was filed which was numbered as

S.C.No.171 of 2011 on the file of Assistant Sessions Judge, Vikarabad.

3. Learned counsel for the petitioner has referred to judgment

dated 16.02.2016 passed by the Assistant Sessions Judge, Vikarabad,

where under, the petitioner who was arrayed as accused No.2 along with

other accused were not found guilty and were acquitted.

4. In view of the same, as there no criminal cases pending

against the petitioner, writ petition is allowed and rowdy sheet opened

against the petitioner shall be closed forthwith. No costs.

Miscellaneous Applications, if any, pending in this writ petition

shall stand closed.

______________________________ JUSTICE B. VIJAYSEN REDDY Date:17.03.2023 pss THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

WRIT PETITION No.46654 of 2022

Date:17.03.2023 pss