The State Of Telangana vs Surapaneni Sushma
2023 Latest Caselaw 3463 Tel

      THE HONOURABLE SRI JUSTICE K.SURENDER

             CRIMINAL PETITION No. 131 OF 2019

ORDER:

The Criminal Petition is filed under Section 482 of the

Code of Criminal Procedure (for short Cr.P.C.) by the

Petitioner/respondent to quash the proceedings in

Crl.M.P.No.196 of 2018 in S.C.No.525 of 2018 on the file of the

VII Additional Assistant Sessions Judge, Cyberabad at

L.B.Nagar.

2. Heard learned counsel for the petitioner and learned

Additional Public Prosecutor for the respondent-State and

perused the record.

3. The State has preferred the present application

questioning the Orders passed in Crl.M.P.No.196 of 2018 in

S.C.No.525 of 2018.

4. The learned VII Additional Assistant Sessions Judge,

Cyberabad at L.B.Nagar has disposed of S.C.No.524 of 2018 by

Judgment, dated 24.04.2023. In the said circumstances, cause

does not survive.

5. Accordingly, this Criminal Petition is dismissed.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J Date: 31.10.2023 mmr

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No. 131 OF 2019

31.10.2023

mmr