Syed Ghulam Hussain , Hussain, ... vs S.H.O., P.S. Malkajigiri, Hyd
2025 Latest Caselaw 4092 Tel

Telangana High Court

Syed Ghulam Hussain , Hussain, ... vs S.H.O., P.S. Malkajigiri, Hyd on 19 June, 2025

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      8THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

               CRIMINAL APPEAL No.844 OF 2014
JUDGMENT:

This Criminal Appeal is filed by the appellant/accused

seeking to set aside the judgment dated 30.07.2014 in

S.C.No.802 of 2013 on the file of the learned Metropolitan

Sessions Judge, Cyberabad, at L.B.Nagar.

2. Heard Mr.K.Venu Madhav, learned counsel for the

appellant and Mr.E.Ganesh, learned Assistant Public Prosecutor

appearing for respondent.

3. Learned counsel for the appellant submits that the

appellant died and hence, seeks to dismiss this Criminal Appeal

as abated.

4. Learned Assistant Public Prosecutor takes no objection to

the same.

5. Recording the submissions of both the learned counsel, this

Criminal Appeal is closed as abated.

Miscellaneous Petitions, pending if any, shall stand closed.

_____________________ E.V. VENUGOPAL, J Date: 19.06.2025 ESP