Smt. Thota Divya Sree vs The State Of Telangana
2025 Latest Caselaw 4050 Tel

Telangana High Court

Smt. Thota Divya Sree vs The State Of Telangana on 18 June, 2025

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         THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

            CRIMINAL PETITION No.3585 OF 2021

O R D E R:

This Criminal Petition is filed seeking to quash the

proceedings against petitioner/accused No.1 in C.C.No.581 of

2021 on the file of the learned VI Additional Metropolitan

Magistrate-cum-VI Additional Junior Civil Judge, at L.B. Nagar.

2. No representation on behalf of the petitioner. Heard

Mr.E.Ganesh, learned Assistant Public Prosecutor appearing for

respondent No.1-State and Mr.Ravinder, learned counsel

representing Mr.Hari Preeth, learned counsel for respondent

No.2.

3. Learned counsel for respondent No.2, by filing the copy of

e-Courts proceedings submits that C.C.No.581 of 2021 is

disposed of vide judgment dated 08.08.2022 on the file of the

learned Judicial Magistrate of First Class-Special (Mobile) PCR

Act, Ranga Reddy-cum-IV Additional Metropolitan Magistrate-

cum-IV Additional Junior Civil Judge and hence, no further

orders are required in this Criminal Petition. Therefore, he seeks

to dismiss this Criminal Petition as infructuous.

4. Learned Assistant Public Prosecutor concedes to the said

request.

5. Recording the submissions of both 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: 18.06.2025 ESP

THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

CRIMINAL PETITION No.3585 OF 2021

Dated: 18.06.2025

ESP