G.Anjaneyulu vs Smt.B.Ganga Bhavani And The State ...
2023 Latest Caselaw 2990 Tel

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     THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL

       CRIMINAL REVISION CASE No.1956 OF 2011

O R D E R:

The present Criminal Revision Case is filed aggrieved by the

judgment dated 16.09.2011 passed in Crl.A.No.21 of 2010 on the

file of learned X Additional District & Sessions Judge (Fast Track

Court), Ranga Reddy District, at L.B. Nagar, Hyderabad

confirming the judgment dated 16.02.2010 passed in C.C.No.277

of 2003 on the file of learned VI Metropolitan Magistrate,

Cyberabad, at Medchal, R.R. District.

2. Heard Mr. V. V. Ramana Rao, learned counsel for the

petitioner and Mr. Vizarath Ali, learned learned Assistant Public

Prosecutor appearing for the respondent State.

3. Learned counsel for the petitioner submitted that the

petitioner died and no further orders are necessary in the

Revision. Therefore, seeks to dismiss the Revision as abated.

4. Learned Assistant Public Prosecutor takes no objection to

the same.

5. Recording the submissions made by both the learned

counsel, this Court is inclined to dismiss the Criminal Revision

Case as abated.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________________ E.V. VENUGOPAL, J Date: 06.10.2023 ESP

THE HON'BLE SRI JUSTICE E. V. VENUGOPAL

CRIMINAL REVISION CASE No.1956 OF 2011

Dated: 06.10.2023

ESP