Shaik Asiya, And 4 Others vs The State Of Telangana, And Another
2025 Latest Caselaw 2517 Tel

Telangana High Court

Shaik Asiya, And 4 Others vs The State Of Telangana, And Another on 24 February, 2025

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       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

           CRIMINAL PETITION No.5373 OF 2022

O R D E R:

This Criminal Petition is filed by the petitioners seeking to

quash the docket order dated 03.06.2022 in D.V.C.No.12 of 2017

on the file of the learned Special Judicial Magistrate of First Class

Mobile (PCR) at Adilabad.

2. No representation on behalf of the petitioner. 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 D.V.C.No.12 of 2017 is

allowed in part, vide judgment dated 13.01.2023 on the file of the

learned Special Judicial First Class Magistrate (PCR)-cum-I

Additional Junior Civil Judge, Adilabad, upon due contest 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 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: 24.02.2025 ESP