Kota Peddadevaiah vs The State Of Telangana
2025 Latest Caselaw 2518 Tel

Telangana High Court

Kota Peddadevaiah vs The State Of Telangana on 24 February, 2025

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       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

           CRIMINAL PETITION No.5444 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.426 of 2018 on

the file of the learned Judicial Magistrate of First Class, at

Metpally (for short, "the trial Court").

2. Heard Ms.Aanchal Tawry, learned counsel representing

Mr.N.Abhishek, learned counsel for the petitioners and

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.426 of 2018 is

disposed of vide judgment dated 06.12.2024 before the trial

Court upon due contest and no further orders are required in

this Criminal Petition. Therefore, he seeks to dismiss this

Criminal Petition as infructuous.

4. Learned counsel for the petitioners concedes to the said

request.

5. Recording the submissions of both the learned counsel and

upon 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