Vakati Chakravarthy vs The State Of Telangana
2025 Latest Caselaw 2950 Tel

Telangana High Court

Vakati Chakravarthy vs The State Of Telangana on 10 March, 2025

       THE HONOURABLE SRI JUSTICE K.SURENDER

             CRIMINAL PETITION No.4966 OF 2020

O R D E R:

This Criminal Petition is filed by the petitioner/accused,

seeking to quash proceedings in S.C.No.813 of 2019, on the file

of Assistant Sessions Judge-Cum-Principal Senior Civil Jkudge

at L.B.Nagar.

2. None appears for the petitioner. Heard Sri M.Vivekananda

Reddy, learned Assistant Public Prosecutor for the respondent -

State. Perused the record.

3. Learned Assistant Public Prosecutor on instructions

submits that the case in the Court below is posted for

judgment.

4. Recording the submission of the learned Assistant Public

Prosecutor, the Criminal Petition is disposed off. Miscellaneous

applications pending, if any, shall stand closed.

_________________ K.SURENDER, J Date: 10.03.2025 dv

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.4966 OF 2020

Dt. 10.03.2025

dv