Chingu Srinivas vs The State Of Telangana And Another
2025 Latest Caselaw 2521 Tel

Telangana High Court

Chingu Srinivas vs The State Of Telangana And Another on 24 February, 2025

                                      1



        THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

           CRIMINAL PETITION No.5034 OF 2022

O R D E R:

This Criminal Petition is filed by the petitioner/accused

No.1 seeking to quash the proceedings against him in

C.C.No.2608 of 2021 on the file of the learned VI Additional

Metropolitan Magistrate-cum-JFCM Special (Mobile)-VI Additional

Junior Civil Judge, Cyberabad, at L.B.Nagar (for short, "the trial

Court").

2. Heard Ms.Ratnamala, learned counsel representing

Mr.P.Vamsheedhar Reddy, 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 C.C.No.2608 of 2021 ended

up in compromise before the trial Court vide judgment dated

28.09.2024 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 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