S.Ali Abbas, Hyd.,3 vs State Of Telangana, Rep Pp. And ...
2023 Latest Caselaw 3806 Tel

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     THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL

           CRIMINAL PETITION No.7002 OF 2014

O R D E R:

The present Criminal Petition is filed seeking to quash the

order dated 14.06.2014 in Crl.M.P.No.497 of 2014 in C.C.No.138

of 2011 on the file of the learned XIV Additional Judge-cum-XVIII

Additional Chief Metropolitan Magistrate, Hyderabad (for short,

"the trial Court").

2. Heard Mr. S. Ganesh, learned Assistant Public Prosecutor

appearing for the respondent No. 1 State.

3. Learned Assistant Public Prosecutor by furnishing a copy of

e-courts proceedings would contend that the C.C.No.138 of 2011

has been disposed of before the trial Court vide judgment dated

19.12.2014 upon due contest and no further orders are required

in this Criminal Petition. Therefore, seeks to dismiss the Criminal

Petition as infructuous.

4. Recording the submissions made by the learned Assistant

Public Prosecutor and taking the copy of 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: 09.11.2023 ESP

THE HON'BLE SRI JUSTICE E. V. VENUGOPAL

CRIMINAL PETITION No.7002 OF 2014

Dated: 09.11.2023

ESP