Mohd, Nawaz vs The State
2025 Latest Caselaw 2367 Tel

Telangana High Court

Mohd, Nawaz vs The State on 19 February, 2025

     THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

         CRIMINAL PETITION No.3999 OF 2022

O R D E R:

This Criminal Petition is filed by the petitioners seeking

to quash the proceedings against them in C.C.No.797 of 2018

on the file of the learned I Additional Chief Metropolitan

Magistrate, Hyderabad (for short, "the trial Court").

2. No representation on behalf of the petitioners. Heard

Mr.E.Ganesh, learned Assistant Public Prosecutor for

respondent No.1-State.

3. Learned Assistant Public Prosecutor, by filing a copy of

the e-Courts proceedings, submits that C.C.No.797 of 2018

has ended up in acquittal vide judgment dated 22.04.2024 on

the file of the learned I Additional Chief Metropolitan

Magistrate, Hyderabad, and no further orders are required in

this Criminal Petition. Therefore, he seeks to dismiss this

Criminal Petition as infructuous.

4. Recording the submissions of learned Assistant Public

Prosecutor and taking the copy of the 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