Kurma Kavitha, Medak And 2 Others vs Public Prosecutor, Medak And ...
2023 Latest Caselaw 3674 Tel

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     THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL

          CRIMINAL PETITION No.9646 OF 2015

O R D E R:

The present Criminal Petition is filed seeking to quash the

criminal proceedings in C.C.No.263 of 2015 on the file of the

learned Judicial First Class Magistrate against the petitioner

Nos.1 to 3 herein and pass such other order or orders.

2. Heard Mr. Raghu Ram, learned counsel representing

Mr. M. Pratap Singh, learned counsel for the petitioners and

Mr. Vizarath Ali, learned Assistant Public Prosecutor appearing

for respondent State.

3. Learned counsel for the petitioners appearing on-line would

submit that the cause in the Criminal Petition does not survive as

the C.C.No.263 of 2015 has been disposed of vide judgment

dated 25.09.2023 after due contest by the Court of the learned

Principal Junior Civil Judge-cum-Judicial Magistrate of First

Class, Medak and hence, no further orders are required in this

Criminal Petition. Therefore, seeks to dismiss the Criminal

Petition as infructuous.

4. Learned Assistant Public Prosecutor by furnishing a copy of

e-courts proceedings would submit that the subject matter of the

Criminal Petition has been disposed of vide judgment dated

25.09.2023 in C.C.No.263 of 2015 and therefore, seeks to

dismiss the Criminal Petition.

5. Recording the submissions made by both the learned

counsel and taking the e-courts proceedings onto the file, the

Criminal Petition is dismissed as infructuous.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________________ E.V. VENUGOPAL, J Date: 07.11.2023 ESP

THE HON'BLE SRI JUSTICE E. V. VENUGOPAL

CRIMINAL PETITION No.9646 OF 2015

Dated: 07.11.2023

ESP