Appani Gnaneshwar, Warangal Dt., vs State Of Telangana, Rep Pp And ...
2023 Latest Caselaw 4161 Tel

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     THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

           CRIMINAL PETITION No.4290 OF 2015

O R D E R:

The present Criminal Petition is filed seeking to quash the

proceedings against the petitioner in C.C.No.732 of 2014 on the

file of the learned I Additional Judicial First Class Magistrate,

Warangal District.

2. Heard Ms. Krishnaveni, learned counsel representing

Mr. P. Prabhakar Reddy, learned counsel for the petitioner and

Mr. Vizarath Ali, learned Assistant Public Prosecutor appearing

for respondent No.1 State.

3. Learned counsel for the petitioner fairly submits that the

cause in the Criminal Petition does not survive as the C.C.No.732

of 2014 has been disposed of vide judgment dated 24.08.2023

passed by the learned I Additional Junior Civil Judge-cum-I

Additional Judicial Magistrate of First Class upon due contest

and the petitioner is hereby acquitted. Therefore, learned counsel

submits that no further orders are required in this Criminal

Petition and seeks to dismiss the Criminal Petition as

infructuous.

4. Learned Assistant Public Prosecutor by furnishing the copy

of e-courts proceedings submits that C.C.No.732 of 2014 was

disposed of vide judgment dated 24.08.2023 and seeks to dismiss

the Criminal Petition as infructuous.

5. Recording the submissions made by both the learned

counsel 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: 20.11.2023 ESP