Jitesh Ramdas Shinde vs The State Of Telangana
2025 Latest Caselaw 2520 Tel

Telangana High Court

Jitesh Ramdas Shinde vs The State Of Telangana on 24 February, 2025

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       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

           CRIMINAL PETITION No.5326 OF 2022

O R D E R:

This Criminal Petition is filed by the petitioner/accused

No.4 seeking to quash the proceedings against him in C.C.No.291

of 2022 on the file of the learned Principal Judicial Magistrate of

First Class, at Warangal (for short, "the trial Court").

2. Heard Mr.A.Sharat Chandra, learned counsel for the

petitioner 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 both the parties have

compromised the matter before Lok Adalat vide judgment dated

30.12.2023 in C.C.No.291 of 2022. Therefore, he submits that no

further orders are required in this Criminal Petition and seeks to

dismiss this Criminal Petition as infructuous.

4. Learned counsel for the petitioner 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