Dirisala Srinivasa Rao vs The State Of Telangana
2025 Latest Caselaw 6682 Tel

Telangana High Court

Dirisala Srinivasa Rao vs The State Of Telangana on 21 November, 2025

   THE HONOURABLE SMT. JUSTICE TIRUMALA DEVI EADA

              CRIMINAL PETITION No.4330 of 2025

ORDER:

This Criminal Petition is filed by the petitioner-accused

under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for

short 'BNSS, 2023'), challenging the order dated 11.02.2025 passed

in Crl.M.P.No.189 of 2025 in C.C.No.3617 of 2019 by the learned II

Additional Junior Civil Judge at Khammam. By the impugned order,

the petition filed by the petitioner-accused under Section 39 of

Bharatiya Sakshya Adhiniyam, 2023 (previously Section 45 of the

Indian Evidence Act, 1872) was dismissed.

2. When the matter is taken up for hearing, it is brought to

the notice of this Court by Mr. Annapurna Sreeram, learned counsel

for respondent No.2 that the trial Court has convicted the petitioner-

accused imposing a sentence of six months imprisonment and the

matter is no more pending before the trial Court. Therefore, the

present criminal petition becomes infructuous.

3. On verification of eCourt status, it discloses that the

judgment was delivered in the said C.C. on 06.05.2025 convicting

the petitioner-accused.

ETD,J Crl.P.No.4330_2025

4. In view of the above, this Criminal Petition is dismissed

as infructuous.

Miscellaneous petitions, pending if any, shall stand

closed.

____________________________ JUSTICE TIRUMALA DEVI EADA

Dt: 21.11.2025 rev