Andol Manikumari, Secbad And ... vs State Of Telangana, Rep Pp And ...
2023 Latest Caselaw 4147 Tel

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     THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

           CRIMINAL PETITION No.14149 OF 2014

O R D E R:

The present Criminal Petition is filed seeking to quash the

charge sheet against the petitioners/accused Nos.2 and 3 in

C.C.No.1791 of 2012 on the file of the learned Judicial First Class

Magistrate, at Karimnagar.

2. No representation on behalf of petitioners. Heard

Mr. Vizarath Ali, learned Assistant Public Prosecutor appearing

for respondent No.1 State and Mr. M. Ram Mohan Reddy, learned

counsel for respondent No.2.

3. Learned counsel for respondent No.2 fairly submits that the

cause in the Criminal Petition does not survive as the

petitioners/accused Nos.2 and 3 were acquitted under Section

248(1) of Cr.P.C. for the offences punishable under Section 498-A

of I.P.C. and Section 4 of the Dowry Prohibition Act vide

judgment dated 27.01.2016 in C.C.No.441 of 2015 passed by the

learned Special Judicial Magistrate of First Class, (Excise), at

Karimnagar and no further orders are required in this Criminal

Petition. Therefore, seeks to dismiss the Criminal Petition as

infructuous.

4. Learned Assistant Public Prosecutor concedes to the same.

5. Recording the submissions made by the learned counsel for

respondent No.2, learned Assistant Public Prosecutor appearing

for respondent No.1 state and upon perusing the copy of

judgment dated 27.01.2016 in C.C.No.441 of 2015, the Criminal

Petition is dismissed as infructuous.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________________ E.V. VENUGOPAL, J Date: 18.11.2023 ESP