Syed Sayeed Hussain vs The State Of Telangana
2025 Latest Caselaw 4047 Tel

Telangana High Court

Syed Sayeed Hussain vs The State Of Telangana on 18 June, 2025

Author: Juvvadi Sridevi

Bench: Juvvadi Sridevi

     THE HON'BLE SMT. JUSTICE JUVVADI SRIDEVI
      CRIMINAL REVISION CASE No.2325 OF 2016

ORDER:

The present Criminal Revision Case is filed aggrieved by

the judgment dated 08.08.2016 in Criminal Appeal No.627 of

2016 passed by the learned Metropolitan Sessions Judge,

Hyderabad (for short, "the appellate Court") in confirming the

judgment dated 24.11.2015 in C.C.No.145 of 2015 passed by

the learned XI Additional Chief Metropolitan Magistrate,

Secunderabad (for short, "the trial Court").

2. Heard the learned counsel for the revision petitioner

and learned Assistant Public Prosecutor appearing for

respondent-State. Perused the record.

3. Learned counsel for the revision petitioner by submits

that the cause in the Revision does not survive and no

further orders are required. Hence, he seeks to dismiss the

Revision as infructuous.

4. Learned Assistant Public Prosecutor takes no objection

to the same.

5. Recording the submissions made by the respective

learned counsel, the Criminal Revision Case is dismissed as

infructuous.

Pending miscellaneous applications, if any, shall

stand closed.

_______________________ JUVVADI SRIDEVI, J

Date: 18-06-2025 KRL