M/S. Neelavathi Chit Funds P Ltd., Hyd., vs G.Jagadish, Hyd And Anr, Rep Pp.,
2025 Latest Caselaw 4268 Tel

Telangana High Court

M/S. Neelavathi Chit Funds P Ltd., Hyd., vs G.Jagadish, Hyd And Anr, Rep Pp., on 25 June, 2025

          THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                   CRIMINAL APPEAL No.1321 OF 2014

JUDGMENT:

This Criminal Petition is filed under Section 378(4) of Cr.P.C by

the appellant against the judgment dated 24.07.2014 passed in

Crl.A.No.354 of 2013 on the file of the learned II Additional

Metropolitan Sessions Judge, Hyderabad.

2. Heard Mr. Shashi Kiran, learned counsel representing

Mr. R.K.Chitta, learned counsel for the appellant as well as the

learned Assistant Public Prosecutor appearing for the respondent-

State.

3. None appears for respondent No.1

4. Mr. Shashi Kiran, learned counsel representing

Mr. R.K.Chitta, learned counsel for the appellant would submit that

the cause in the present criminal petition does not survive for

adjudication. Therefore, no further orders are required and hence

seeks to dismiss the same as infructuous.

5. Learned Assistant Public Prosecutor appearing for the

respondent-State takes no objection to the same.

5. Recording the said submissions, this criminal petition is

dismissed as infructuous.

Miscellaneous petitions, if any, pending in this criminal

petition, shall stand closed.

____________________________ JUSTICE E.V.VENUGOPAL

Dated: 25.06.2025 vsu