Mohammed Ibrahim And Another vs The State Of Telangana
2025 Latest Caselaw 1910 Tel

Telangana High Court

Mohammed Ibrahim And Another vs The State Of Telangana on 7 February, 2025

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      THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

             CRIMINAL PETITION No.320 OF 2021

O R D E R:

This Criminal Petition is filed by the petitioners/accused

Nos.1 and 2 seeking to quash the proceedings against them in

C.C.No.2142 of 2020 on the file of the learned III Metropolitan

Magistrate, Cyberabad, at L.B. Nagar (for short, "the trial Court")

for the offences punishable under Sections 420, 188, 272, 273 of

Indian Penal Code, Section 20(1) of Cigarettes and Other Tobacco

Products (Prohibition of Advertisement and Regulation of Trade

and Commerce, Production, Supply and Distribution) Act,

Section 51 of Disaster Management Act and Section 3 of the

Epidemic Act.

2. Heard Mr.Bhasker Rao, learned counsel representing

Mr.Lasetty Ravinder, learned counsel for petitioners and

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

respondent-State.

3. Learned counsel for the petitioners, by filing the copy of

e-Courts proceedings, submits that C.C.No.2142 of 2020 has

been disposed of vide judgment dated 10.07.2021 before the

competent Court and no further orders are required in this

Criminal Petition. Therefore, he seeks to dismiss this Criminal

Petition as infructuous.

4. Learned Assistant Public Prosecutor concedes to the said

request.

5. Recording the submissions of both the learned counsel and

taking the copy of 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: 07.02.2025 ESP

THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

CRIMINAL PETITION No.320 OF 2021

Dated: 07.02.2025

ESP