A. Venkateswara Reddy, Hyd vs P.P., Hyd And Ano
2025 Latest Caselaw 4305 Tel

Telangana High Court

A. Venkateswara Reddy, Hyd vs P.P., Hyd And Ano on 26 June, 2025

       THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                CRIMINAL APPEAL No.1294 OF 2014

JUDGMENT:

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

the appellant, aggrieved by the judgment dated 06.08.2014, passed in

Crl.A.No.1017 of 2013, on the file of the learned Special Judge for

Economic Offences-cum-VIII Additional Metropolitan Sessions Judge

at Hyderabad, filed against the judgment passed in C.C.No.327 of

2013 (old C.C.No.360 of 2013) on the file of the learned XXIII Special

Magistrate, Hyderabad.

2. Heard Mr. N.Satyanarayana Reddy, learned counsel for the

appellant as well as the learned Assistant Public Prosecutor

appearing for the respondent-State.

3. Mr. N.Satyanarayana Reddy, learned counsel appearing for

the appellant would submit that the subject matter of the present

criminal appeal was compromised at Lok-Adalat on 06.12.2023,

therefore no further orders are required and hence seeks to dismiss

the Criminal Appeal as infructuous.

4. Learned Assistant Public Prosecutor appearing for the

respondent-State take no objection to the same.

5. Recording the submissions, this criminal appeal is dismissed

as infructuous.

Miscellaneous petitions, if any, pending in this criminal appeal,

shall stand closed.

____________________________ JUSTICE E.V.VENUGOPAL Dated: 26.06.2025 vsu