Smt. Jyothi Porika vs The State Of Telangana And Another
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Telangana High Court

Smt. Jyothi Porika vs The State Of Telangana And Another on 9 April, 2025

         THE HONOURABLE SRI JUSTICE K.SURENDER

                CRIMINAL PETITION No.5674 OF 2020

O R D E R:

This Criminal Petition is filed by the petitioner/Accused

No.1, seeking to set aside the impugned remand order in Crime

No.3/ACB/WRL/2020, passed by the ASJ for SPE and ACB-

Cum-V Additional Chief Judge, at Hyderabad.

2. Heard learned counsel for the petitioner/Accused No.1

and Sri M.Vivekananda Reddy, learned Assistant Public

Prosecutor for the respondent - State. Perused the record.

3. The petitioner is questioning the remand extension order

dated 15.09.2020. The remand was extended till 29.09.2020.

4. Learned counsel for the petitioner submits that learned

Special Judge while extending the remand order have given no

reasons for extension, which is mandatory. In support of his

contention, he relied on the judgment of the Division Bench of

this Court in M.A.Dharman vs. State of Andhra Pradesh 1.

5. The proposition laid down in the above cited judgment is

not disputed.

1991(1) ALT 315

6. However, the cause in the present petition does not

survive since the remand was extended till 29.09.2020.

7. Accordingly, the Criminal Petition is disposed off.

Miscellaneous applications pending, if any, shall stand closed.

_________________ K.SURENDER, J Date: 09.04.2025 dv

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.5674 OF 2020

Date:09.04.2025

dv