Y. Ravi Kiran vs Y. Pushpa Latha And Another
2025 Latest Caselaw 2362 Tel

Telangana High Court

Y. Ravi Kiran vs Y. Pushpa Latha And Another on 19 February, 2025

     THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

        CRIMINAL PETITION No.1451 OF 2021

O R D E R:

This Criminal Petition is filed by the

petitioner/respondent seeking to set aside the order, dated

09.08.2018 in Crl.M.P.No.131 of 2018 in M.C.No.218 of 2017

passed by the learned XV Additional District and Sessions

Judge, L.B.Nagar, Ranga Reddy District.

2. No representation on behalf of the petitioner. Heard

Mr.K.S.Kushal, learned counsel representing Mr.Chetluru

Sreenivas, learned counsel for respondent No.1 and

Mr.E.Ganesh, learned Assistant Public Prosecutor for

respondent No.2-State.

3. When the matter is taken up for hearing, learned

counsel for respondent No.1, by filing a copy of e-Courts

proceedings, submits that M.C.No.218 of 2017 was dismissed

as not pressed vide judgment, dated 14.07.2022 on the file of

learned Additional Family Court, Medchal-Malkajgiri District.

Therefore, the cause in the Criminal Petition does not survive

for adjudication. Hence, he seeks to dismiss this Criminal

Petition as infructuous.

4. Recording the submissions of learned counsel for

respondent No.2 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: 19.02.2025 TMK