Bathula Srikanth vs The State Of Telangana
2023 Latest Caselaw 1321 Tel

         THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.181 OF 2021

O R D E R:

This Criminal Revision Case is filed under Section 341 of the Code

of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-accused

No.6 to set aside the impugned judgment dated 27.02.2021 in Criminal

Appeal No.727 of 2017 passed by the learned IV Additional Metropolitan

Sessions Judge, Hyderabad, and whereof the judgment in C.C.No.141 of

2012 dated 05.06.2017 passed by the XII Additional Chief Metropolitan

Magistrate, Hyderabad is confirmed.

2. Heard.

3. Learned counsel for the petitioner would submit that the cause in

the present criminal petition has become infructuous.

4. Recording the aforesaid submission, the Criminal Petition is

dismissed as infructuous.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________ K.SURENDER, J Date: 17.03.2023 rev