T. Sanjeet Kumar vs The State Of Telangana And Another
2025 Latest Caselaw 2369 Tel

Telangana High Court

T. Sanjeet Kumar vs The State Of Telangana And Another on 19 February, 2025

       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

            CRIMINAL PETITION No.3764 OF 2022

O R D E R:

This Criminal Petition is filed by the petitioner seeking

to quash the proceedings against him in C.C.No.5159 of 2020

on the file of the learned XV Additional Chief Metropolitan

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

2. Heard Ms.Madhavi, learned counsel representing

learned counsel for the petitioner and Mr.E.Ganesh, learned

Assistant Public Prosecutor for respondent No.1-State.

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

e-Courts proceedings, submits that C.C.No.5159 of 2020 has

ended up in acquittal vide judgment dated 12.10.2022 on the

file of the learned XV Additional Chief Metropolitan

Magistrate, Nampally, Hyderabad, and no further orders are

required in this Criminal Petition. Therefore, he seeks to

dismiss this Criminal Petition as infructuous. Learned

counsel for the petitioner has not disputed the submissions of

learned Assistant Public Prosecutor.

4. Recording the submissions of 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