Katchu Kavitha vs The State Of Telangana
2025 Latest Caselaw 3558 Tel

Telangana High Court

Katchu Kavitha vs The State Of Telangana on 28 March, 2025

     THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL PETITION No.14777 OF 2024

O R D E R:

This Criminal Petition is filed by the petitioner/A-9,

seeking to quash the proceedings in C.C.No.03 of 2015, on the

file of Special Judicial Magistrate of First Class for Trial of

Cases under Telangana Prohibition and Excise, Karimnagar.

The offences alleged against the petitioner are under Sections

498-A, 506, and 109 of IPC, and Section 4 of D.P.Act.

2. Heard learned counsel for the petitioner and

Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor

for the respondent - State. Perused the record.

3. Learned Public Prosecutor, on instructions, submits that

C.C.No.03 of 2015 was disposed off by the trial Court by

judgment dated 05.02.2018, acquitting A-1, A-3 to A-8, and

A-10. In the copy of the judgment filed by the learned Public

Prosecutor, the trial Court has observed that A-1, A-3 to A-8,

and A-10 were tried for the above said offences. Perusal of the

judgment does not disclose that the Court has either taken

cognizance or that the case was split up against this petitioner.

4. Since the case was neither split up nor any charge sheet

was filed against this petitioner separately. Moreover, since no

proceedings are pending against her, the petition is liable to be

closed.

5. Accordingly, the Criminal Petition is disposed of.

Miscellaneous applications pending, if any, shall stand closed.

_________________ K.SURENDER, J Date: 28.03.2025 dv

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.14777 OF 2024

Date:28.03.2025

dv