Fazal Mohd Khan vs The State Of Telangana And Another
2025 Latest Caselaw 3607 Tel

Telangana High Court

Fazal Mohd Khan vs The State Of Telangana And Another on 19 August, 2025

      HON'BLE SRI JUSTICE J. SREENIVAS RAO

     CRIMINAL PETITION Nos. 6846 and 6838 of 2016

COMMON ORDER:

These two Criminal Petitions have been filed

under Section 482 of the Code of Criminal Procedure,

1973 (for short, 'Cr.P.C.) by the petitioners/accused

Nos.1 to 3, seeking to quash the proceedings against

them in C.C. No.530 of 2012 on the file of the XVI

Additional Chief Metropolitan Magistrate, Hyderabad,

for the offences punishable under Sections 406, 474,

420 and 477 read with 34 of the Indian Penal Code,

1860.

2. When these matters are taken up for hearing,

Mr.S.Someshwar Rao, learned counsel for the

petitioners in both the petitions, fairly submitted that

during the pendency of these two criminal petitions,

C.C. No.530 of 2012 was disposed vide judgment on

22.01.2025.

3. Ms.P.Sumalatha, learned counsel, representing

Mr.Vladimeer Khatoon, learned counsel for

respondent No.2/de facto complainant in both the

petitions has not disputed the same.

4. By virtue of the disposal of the main C.C., this

Court is of the considered view that cause in the

present criminal petitions does not survive.

5. Accordingly, both the criminal petitions are

dismissed as infructuous.

Pending miscellaneous applications, if any, shall

stand closed.

_______________________ J.SREENIVAS RAO, J

Date: 19.08.2025

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