Chetlapalli Pedda Narsa Goud And 7 ... vs The State Of Telangana.,Rep.,Pp ...
2023 Latest Caselaw 2448 Tel

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      THE HONOURABLE SRI JUSTICE K.SURENDER

           CRIMINAL PETITION NO.8359 OF 2017

ORDER:

This Criminal Petition under Section 482 of the Code of

Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed by the

petitioners - Accused Nos.5, 10 to 16 to quash the Order in

Cr.MP.No.448 of 2015 (Cr.M.P.No.20 of 2014) in C.C.No.944 of

2014 against them on the file of learned Judicial Magistrate of

First Class at Metpalli, dated 01.05.2017 and the same is

numbered as C.C.No.274 of 2017.

2. Learned counsel for the petitioners would submit that since

no interim orders were passed earlier, trial was completed in the

Lower Court and it is posted for judgment. No further orders are

required in the present case.

3. Recording the above said submission, the Criminal Petition

is disposed off.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J

Date: 15.09.2023 dsv/ds

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION NO.8359 OF 2017 Date:15.09.2023

dsv/ds