Ali Imran Bari vs The State Of Telangana And Another
2025 Latest Caselaw 2519 Tel

Telangana High Court

Ali Imran Bari 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.5334 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.5355 of 2020 on

the file of the learned VIII Additional Chief Metropolitan

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

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 C.C.No.5355 of 2020 is

disposed of vide judgment dated 31.01.2025 before the trial

Court 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