Mohd.Muqtada Khan , Afsar Khan vs Zahid Ali Khan And Another
2025 Latest Caselaw 4091 Tel

Telangana High Court

Mohd.Muqtada Khan , Afsar Khan vs Zahid Ali Khan And Another on 19 June, 2025

      THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

             CRIMINAL APPEAL No.881 of 2013

JUDGMENT:

This Criminal Appeal is filed under Section 378(4) of

Cr.P.C against the judgment dated 04.06.2013, passed in

CRL.A.No.257 OF 2011 on the file of the learned Special Judge

for Economic Offences-cum-VIII Additional Metropolitan

Sessions Judge at Hyderabad.

2. Mr.Mahmood Ali, learned counsel appearing for the

appellant/complainant would submit that the

appellant/complainant has died and therefore, cause in the

present Criminal Appeal does not survive.

3. Taking on record the said submission, this criminal appeal

is closed as abated.

Pending miscellaneous applications, if any, shall stand

closed.

______________________________ JUSTICE E.V.VENUGOPAL Date: 19.06.2025 vsu