Citation : 2025 Latest Caselaw 2358 Tel
Judgement Date : 19 February, 2025
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.1058 OF 2012
JUDGMENT:
Learned Public Prosecutor on instructions would submit that
the appellant had undergone sentence imposed by the Court
below and was released after completion of period of sentence.
2. Recording the above submission, the criminal appeal is
closed.
Miscellaneous Petitions, pending if any, shall stand closed.
_________________ K.SURENDER, J Date:19.02.2025 pss THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL APPEAL No.1058 OF 2012
Date:19.02.2025 pss
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