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Smt. Tumu Jyothi vs The State Of Telangana
2023 Latest Caselaw 1465 Tel

Citation : 2023 Latest Caselaw 1465 Tel
Judgement Date : 29 March, 2023

Telangana High Court

Smt. Tumu Jyothi vs The State Of Telangana on 29 March, 2023

Bench: K.Surender

         HONOURABLE SRI JUSTICE K.SURENDER

        CRIMINAL REVISION CASE No.217 of 2020


JUDGMENT:

1. Ms.Malavika.B, learned counsel representing Sri T.Surya

Satish, learned counsel for the petitioner would submit that

the 2nd respondent/husband died and that in view of the

same, the cause in the Criminal Revision Case does not

survive for consideration.

2. Recording the submission of the learned counsel

appearing for the petitioner, this Criminal Revision Case is

dismissed as infructuous. Consequently, miscellaneous

applications, if any pending, shall stand closed.

________________ K.SURENDER, J Date: 29.03.2023 kvs

HONOURABLE SRI JUSTICE K.SURENDER

Criminal Revision Case No.217 of 2020

Date:29.03.2023

kvs

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