Syed Sayeed Hussain , Lamba Hussain , ... vs The State Of Telangana
2025 Latest Caselaw 4883 Tel

Telangana High Court

Syed Sayeed Hussain , Lamba Hussain , ... vs The State Of Telangana on 25 August, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

                                     1



        THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                  WRIT PETITION No.5079 OF 2017

O R D E R:

This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief/s:-

"...to issue an appropriate writ, order or direction, more particularly in the nature of Mandamus directing the respondent to run the convictions passed in CC No.360/2015 dated 19.07.2016 passed by the Hon'ble VII Addl. Chief Metropolitan Magistrate at Hyderabad and the Judgment passed by the Hon'ble Judicial Magistrate of First Class Spl. Mobile Court-cum-XI Metropolitan Magistrate, Cyberabad at L.B.Nagar in C.C.No.89/2015 dated 14.07.2016 and the Judgment passed by the Hon'ble X Addl. Chief Metropolitan Magistrate at Secunderabad passed in 813/2012 dated 09.08.2016 and the Judgment passed by the Hon'ble Metropolitan Session Judge at Hyderabad vide Crl.A.Nos.920/15, 921/15, 922/15, 924/15, 925/15, 926/15, 927/15, 39/16, 40/16, 41/16, 42/16, 43/16, 44/16, 45/16, 46/16, 47/16 and 48/16 dated 16.02.2016 should run concurrently and to pass..."

2. Heard Mr. Praveen Kumar Challa, learned counsel for the petitioner

and Mr. R.Laxmikanth Reddy, learned Assistant Government Pleader for

Home appearing for respondent.

3. Learned counsel for the petitioner submits that the cause in this

Writ petition does not survive for adjudication and seeks to dismiss this

Writ Petition as infructuous.

4. Learned Assistant Government Pleader takes no objection to the

same.

5. Recording the submissions of both the learned counsel, this Writ

Petition is dismissed as infructuous. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

________________________ JUSTICE N.TUKARAMJI Date: 25.08.2025 dpm/pld