Shaheen Hussain Khan And 2 Others vs The State Of Telangana And Another
2025 Latest Caselaw 3612 Tel

Telangana High Court

Shaheen Hussain Khan And 2 Others vs The State Of Telangana And Another on 19 August, 2025

       HON'BLE SRI JUSTICE J. SREENIVAS RAO

          CRIMINAL PETITION No. 9584 of 2022

ORDER:

This Criminal Petition has 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, aggrieved by the order dated 19.09.2022 passed

by the IV Additional Metropolitan Sessions Judge at

Hyderabad, in Criminal Revision Petition No.73 of

2022, confirming the order dated 08.06.2022 passed

by the learned XVI Additional Chief Metropolitan

Magistrate, Hyderabad, in Crl.M.P.No.3797 of 2019,

whereunder the application filed by the petitioners

seeking their discharge as accused in C.C.No.530 of

2012 was dismissed.

2. During the course of hearing, Mr.S.Someshwar

Rao, learned counsel for the petitioners fairly

submitted that during the pendency of this criminal

petition, the main 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 petition does not survive.

5. Accordingly, the criminal petition is dismissed as

infructuous.

Pending miscellaneous applications, if any, shall

stand closed.

_______________________ J.SREENIVAS RAO, J

Date: 19.08.2025

pgp