Girmai Gangavva, Nizamabad Dt., vs The State Of Telangana, Rep Pp.,
2025 Latest Caselaw 4746 Tel

Telangana High Court

Girmai Gangavva, Nizamabad Dt., vs The State Of Telangana, Rep Pp., on 10 April, 2025

      THE HONOURABLE SRI JUSTICE K.SURENDER
                        AND
       THE HON'BLE SRI JUSTICE E.V.VENUGOPAL

            CRIMINAL APPEAL No.1170 OF 2017

JUDGMENT:

The learned Assistant Public Prosecutor, on

instructions, would submit that Girmani

Gangavva/appellant, was let off after the Government

granted remission.

2. The learned Legal Aid Counsel for the

appellant/accused would submit that in view of the release

of the appellant from the jail, no further arguments are

required.

3. Accordingly, the Criminal Appeal is disposed of.

Miscellaneous Petitions, pending if any, shall stand

closed.

___________________ K.SURENDER, J

_______________________ E.V.VENUGOPAL, J

Date: 10.04.2025 PNS