D.Krishna Kumar Reddy, ... vs The State Of Telangana, Rep Pp And ...
2023 Latest Caselaw 3811 Tel

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     THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL

        CRIMINAL REVISION CASE No.1866 OF 2017

O R D E R:

The present Criminal Revision Case is filed aggrieved by the

judgment dated 05.06.2017 in Criminal Appeal No.341 of 2017

on the file of the learned XIII Additional District & Sessions

Judge, Ranga Reddy District, at L.B. Nagar in confirming the

order dated 16.02.2017 in Crl.M.P.No.1784 of 2016 in

D.V.C.No.41 of 2016 on the file of the learned Judicial Magistrate

of First Class, Special Mobile Court-cum-XI Metropolitan

Magistrate, Cyberabad, at L.B. Nagar.

2. No representation on behalf of the petitioner. 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

Revision has been disposed of vide order dated 08.03.2018 in

D.V.C.No.41 of 2016 before the learned VI Additional

Metropolitan Magistrate-cum-Judicial First Class Magistrate,

Special (Mobile)-VI Additional Junior Civil Judge, Cyberabad, at

L.B. Nagar and no further orders are required in this Revision.

Therefore, seeks to dismiss the Revision as infructuous.

4. Recording the submissions made by the learned Assistant

Public Prosecutor and upon perusing a copy of e-courts

proceedings, the Criminal Revision Case 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 REVISION CASE No.1866 OF 2017

Dated: 09.11.2023

ESP