Manda Sai Kaushal Prasad vs The State Of Telangana.,Rep.,Pp
2023 Latest Caselaw 4148 Tel

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     THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

           CRIMINAL PETITION No.12852 OF 2015

O R D E R:

The present Criminal Petition is filed seeking to quash the

proceedings against the petitioner/accused No.1 in C.C.No.644 of

2015 on the file of the learned III Additional Chief Metropolitan

Magistrate, at Nampally, Hyderabad (for short, "the trial Court").

2. No representation on behalf of the petitioner. Heard

Mr. Vizarath Ali, learned Assistant Public Prosecutor appearing

for respondent No.1 State.

3. Learned Assistant Public Prosecutor by furnishing a copy of

e-courts proceedings would submit that the cause in the Criminal

Petition does not survive as the C.C.No.644 of 2015 has been

disposed of before the trial Court vide judgment dated

20.10.2022 after due contest by acquitting the petitioners

therein. Therefore, learned Assistant Public Prosecutor submits

that no further orders are required in this Criminal Petition and

seeks to dismiss the same 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: 18.11.2023 ESP