Uppari Neeradi Murali vs The State Of Telangana
2025 Latest Caselaw 4051 Tel

Telangana High Court

Uppari Neeradi Murali vs The State Of Telangana on 18 June, 2025

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      THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

           CRIMINAL PETITION No.479 OF 2019

O R D E R:

This Criminal Petition is filed seeking to quash the

proceedings against petitioner/accused in C.C.No.1894 of 2018

on the file of the learned First Additional Judicial First Class

Magistrate, at Nizamabad.

2. Heard Mr.N.Srushman 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.1894 of 2019 is settled

before Lok Adalat vide judgment dated 20.09.2024 on the file of

the learned Special Judicial First Class Magistrate For Mobile

Judge and hence, 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 learned counsel and

taking the copy of e-Court 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