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Smt Sakeena Begum vs The State Of Telangana
2025 Latest Caselaw 3963 Tel

Citation : 2025 Latest Caselaw 3963 Tel
Judgement Date : 16 June, 2025

Telangana High Court

Smt Sakeena Begum vs The State Of Telangana on 16 June, 2025

     THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                         AND
      THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                 Writ Petition No.16316 of 2025

JUDGMENT:

The petitioner does not intend to proceed with the Writ

Petition on the ground that the detenu has returned to his home

on 11.06.2025.

2. W.P.No.16316 of 2025, along with all connected applications,

is accordingly dismissed for default.

Interim orders, if any, shall stand vacated. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J 16th June, 2025.

BMS

 
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