Smt. Muttineni Vijayalakshmi vs The State Of Telangana
2025 Latest Caselaw 5715 Tel

Telangana High Court

Smt. Muttineni Vijayalakshmi vs The State Of Telangana on 26 September, 2025

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

                          I.A.No.1 of 2025
                               In/and
            CRIMINAL PETITION No.11280 OF 2023

COMMON ORDER:

This Criminal Petition has been filed seeking to quash the

proceedings in S.C.SPL.No.228 of 2022 on the file of learned VII

Additional District Sessions Judge for SC/ST and (POA) Act Cases,

Warangal, Telangana, wherein the petitioners were arrayed as

accused Nos.1 to 4 for the offences punishable under Sections 420,

406, 323 and 506 of the Indian Penal Code, 1860 and Sections

3(1)(r)(s) and 3(2)(Va) of the Scheduled Castes and the Scheduled

Tribes (Prevention of Atrocities) Act, 1989.

2. Mr.M.Vivekananda Reddy, learned Assistant Public

Prosecutor for respondent No.1 fairly submitted that during

pendency of this criminal petition the Court below disposed of

S.C.SPL.No.228 of 2022 on 20.08.2025 by acquitting the petitioners.

3. In view of the same, learned counsel for the petitioners filed

I.A.No.1 of 2025 seeking permission for withdrawal of the criminal

petition. A copy of the judgment dated 20.08.2025 was filed along

with I.A.No.1 of 2025.

4. For the reasons stated in the accompanying affidavit, I.A.No.1

of 2025 is ordered, permitting the petitioners to withdraw the

criminal petition.

5. Accordingly, the criminal petition is dismissed as withdrawn.

Pending miscellaneous applications, if any, shall stand closed.

____________________ J.SREENIVAS RAO, J Date: 26.09.2025 vsl