Poosala Veeramma , Veera Mallamma vs The State Of Telangana
2025 Latest Caselaw 5657 Tel

Telangana High Court

Poosala Veeramma , Veera Mallamma vs The State Of Telangana on 23 September, 2025

            THE HONOURABLE SMT. JUSTICE K. SUJANA


             Crl.R.C.Nos.43, 195 of 2022 & 256 OF 2023


COMMON ORDER:

Crl.R.C.Nos.43 and 195 of 2022 are filed challenging the order

dated 18.05.2021 passed in Crl.M.P.No.98 of 2016 in M.C.No.36 of 2008

by the learned Judge, Family Court-cum-III Additional District Judge,

Warangal. Crl.R.C.No.256 of 2023 is filed challenging the judgment dated

15.02.2023 passed in Crl.A.No.35 of 2021 by the learned I Additional

Sessions Judge, Hanumakonda.

2. The Court is informed that in view of the orders passed in

Crl.M.P.No.825 of 2023 in Crl.M.P.No.417 of 2017 in D.V.C.No.20 of

2016, the respondent-wife in Crl.R.C.No.256 of 2023 has withdrawn the

amount of Rs.6,50,000/-, which was deposited by the petitioner-

husband in Crl.R.C.No.256 of 2023 towards future maintenance, as

such, no further orders are required to be passed in these Criminal

Revision Cases.

3. Recording the above submission, these Criminal Revision Cases

are disposed of.

Miscellaneous applications, if any pending, shall stand closed.

_______________ K. SUJANA, J

Date: 23.09.2025 PT