Sanjay Kumar Singla vs The State Of Telangana
2025 Latest Caselaw 5141 Tel

Telangana High Court

Sanjay Kumar Singla vs The State Of Telangana on 28 April, 2025

                                   1



      THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

            CRIMINAL PETITION No.9985 OF 2023

O R D E R:

This Criminal Petition is filed seeking to quash the

proceedings against petitioner/accused in C.C.No.492 of 2018 on

the file of the learned VIII Additional Chief Metropolitan

Magistrate, at Hyderabad.

2. Heard Mr.Sharad Sanghi, learned counsel for the petitioner

and Mr.E.Ganesh, learned Assistant Public Prosecutor appearing

for respondent No.1-State.

3. Learned Assistant Public Prosecutor, by filing the copy of e-

Courts proceedings submits that C.C.No.492 of 2018 ended up in

acquittal vide judgment dated 20.02.2024 on the file of the

learned VIII Additional Chief Metropolitan Magistrate, at

Hyderabad and hence, no further orders are required in this

Criminal Petition. Therefore, he seeks to dismiss this Criminal

Petition as infructuous.

4. Learned counsel for the petitioner concedes to the said

request.

5. Recording the submissions of both the learned counsel and

taking the copy of the e-Courts proceedings onto the file, this

Criminal Petition is dismissed as infructuous.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________________ E.V. VENUGOPAL, J Date: 28.04.2025 ESP

THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

CRIMINAL PETITION No.9985 OF 2023

Dated: 28.04.2025

ESP