Mohammed Afsar vs The State Of Telangana
2025 Latest Caselaw 2368 Tel

Telangana High Court

Mohammed Afsar vs The State Of Telangana on 19 February, 2025

     THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

         CRIMINAL PETITION No.4129 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.833 of 2017

on the file of the learned VIII Metropolitan Magistrate,

Cyberabad.

2. Heard Mr.E.Ganesh, learned Assistant Public

Prosecutor for respondent No.1-State. No representation on

behalf of the petitioners.

3. Learned Assistant Public Prosecutor, by filing the copy

of e-Courts proceedings, submits that both the parties have

compromised the matter and C.C.No.833 of 2017 is disposed

of vide judgment dated 11.09.2024 before the trial Court.

Therefore, he submits that no further orders are required in

this Criminal Petition and he seeks to dismiss this Criminal

Petition as infructuous.

4. Recording the submissions of both the learned Assistant

Public Prosecutor 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