Mohammed Nazeem vs The State Of Telangana
2025 Latest Caselaw 2372 Tel

Telangana High Court

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

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       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

           CRIMINAL PETITION No.2424 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.4124 of 2021 on

the file of the learned XIV Additional Metropolitan Magistrate,

Cyberabad, at Rajendra Nagar, Ranga Reddy District (for short,

"the trial Court") for the offences punishable under Sections 326,

504 r/w 34 of I.P.C.

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

appearing for respondent No.1-State.

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

e-Courts proceedings, submits that C.C.No.4124 of 2021 before

the trial Court, has ended up in compromise between the parties

vide judgment dated 01.02.2023. Therefore, he submits that no

further orders are required in this Criminal Petition and seeks to

dismiss this Criminal Petition as infructuous.

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 ESP

THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

CRIMINAL PETITION No.2424 OF 2022

Dated: 19.02.2025

ESP