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Mohd Zameeruddin vs The State Of Telangana
2025 Latest Caselaw 4436 Tel

Citation : 2025 Latest Caselaw 4436 Tel
Judgement Date : 2 April, 2025

Telangana High Court

                HON'BLE SRI JUSTICE K.SURENDER

              CRIMINAL PETITION No.12283 OF 2024
JUDGMENT:

1. This Criminal Petition is filed to quash proceedings against the

petitioner in C.C.No.8818 of 2024 on the file of XV Additional Chief

Judicial Magistrate Court at Manoranjan Complex, Nampally,

Hyderabad.

2. After arguing for some time, learned counsel for the petitioner

confines his prayer to disposal of the case in the trial Court as early as

possible.

3. In view of the submission of the learned counsel for the petitioner,

subject to the pendency, the trial Court shall endeavor to dispose off the

case, as expeditiously as possible.

4. Accordingly, Criminal Petition is disposed off. Consequently,

miscellaneous applications, if any, shall stand dismissed.

__________________ K.SURENDER, J Date: 02.04.2025 kvs

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