Nomula Navodaya, Secbad And 2 ... vs State Of Telangana, Rep Pp And ...
2023 Latest Caselaw 3807 Tel

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     THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL

         CRIMINAL PETITION No.16499 OF 2014

O R D E R:

The present Criminal Petition is filed seeking to quash the

proceedings in S.C.No.20 of 2014 on the file of the learned IV

Additional Chief Metropolitan Magistrate, at Hyderabad (for short,

"the trial Court") and pass such other order or orders.

2. No representation on behalf of petitioners and respondent

No.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 submit that the subject matter of the

Criminal Petition has been disposed of vide judgment dated

28.05.2021 in S.C.No.20 of 2014 before the trial Court 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.16499 OF 2014

Dated: 09.11.2023

ESP