C. Srinivas, vs State Of Telangana,
2025 Latest Caselaw 960 Tel

Telangana High Court

C. Srinivas, vs State Of Telangana, on 8 January, 2025

Author: K. Lakshman

Bench: K. Lakshman

              HON'BLE SRI JUSTICE K. LAKSHMAN
              CRIMINAL PETITION No.2697 OF 2023
ORAL ORDER:

This Criminal Petition is filed to quash the proceedings in C.C.

No.1133 of 2017 pending on the file of Judicial Magistrate of First

Class Special Mobile Court-cum-IV Metropolitan Magistrate,

Cybderabad, at L.B.Nagar.

2. Sri J. Ashvini Kumar, learned counsel for the petitioners and

learned Additional Public Prosecutor on instructions would submit

that the trial Court acquitted the accused vide judgment dated

04.11.2024. In proof of the same, learned Additional Public

Prosecutor filed E-Courts Case Status Report of the aforesaid Court.

3. In the light of the same, nothing remains in the present petition

to adjudicate further. The present Criminal Petition is accordingly

dismissed as infructuous.

As a sequel thereto, miscellaneous petitions, if any, pending in the criminal petition shall stand closed.

_________________ K. LAKSHMAN, J 08.01.2025 vrks

HON'BLE SRI JUSTICE K. LAKSHMAN

CRIMINAL PETITION No.2697 OF 2023

08.01.2025 vrks