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Dappu Gangaiah , Abraham And 24 Others vs The State Of Telangana And Another
2025 Latest Caselaw 4551 Tel

Citation : 2025 Latest Caselaw 4551 Tel
Judgement Date : 4 April, 2025

Telangana High Court

         HON'BLE SMT. JUSTICE JUVVADI SRIDEVI

              CRIMINAL PETITION No.9115 of 2022

ORDER :

Learned counsel for the petitioners by filing case status from "e

Courts Services" submitted that the trial Court has passed judgment in

C.C.No.887 of 2018, dated 19.06.2024, wherein the accused persons

were found not guilty for the offences alleged against them and are

acquitted. Hence, no further orders are required in this case.

In view of the said submission, no further orders are required

for adjudication in this matter.

Accordingly, the Criminal Petition is dismissed as infructuous.

Pending miscellaneous applications, if any, shall stand closed.

____________________ JUVVADI SRIDEVI, J Date: 04.04.2025 BV

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