Ameena Neha vs The State Of Telangana
2026 Latest Caselaw 677 Tel

Telangana High Court

Ameena Neha vs The State Of Telangana on 13 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                         AT HYDERABAD

     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA

             CRIMINAL PETITION No.8517 of 2023

                  DATE OF ORDER:13.04.2026

Between:

Ameena Neha

                                           ...Petitioner/Accused No.4

AND

The State of Telangana
rep. by its Public Prosecutor & another.
                                                     ...Respondents

                               ORDER

1. This Criminal Petition is filed under Section 482 of The Code

of Criminal Procedure, 1973 (for short, 'Cr.P.C) seeking to quash the

proceedings against the petitioner/accused No.4 in C.C.No.5569 of

2023, on the file of the learned XV Additional Chief Metropolitan

Magistrate, Hyderabad, registered for the offences punishable under

Sections 498A, 406 and 506 read with 34 of IPC and Sections 4 & 6

of Dowry Prohibition Act.

2. When the matter is taken up for hearing, the learned

Additional Public Prosecutor has submitted that during pendency of

this Criminal petition, another Criminal Petition vide Crl.P.No.6579 of 2024 along with I.A.Nos.2 & 3 of 2024 were filed by accused Nos.1

to 5 seeking to quash the proceedings against them by recording

compromise between both parties. Subsequently, the matter was

referred to High Court Legal Services Committee for identification of

parties and to submit a report, pursuant to which, the proceedings

against the petitioners/accused Nos.1 to 5 therein were quashed

vide orders dated 02.08.2024 passed in I.A.Nos.2 & 3 of 2024 in

Crl.P.No.6579 of 2024. Since the proceedings against the

petitioners/accused Nos.1 to 5 were quashed, the subject

C.C.No.5569 of 2023 which is pending before the Trial Court was

disposed of on 12.11.2024 as uncontested. Hence, the cause in the

Criminal Petition seeking quash of the said CC does not survive as

the same has become infructuous.

3. In the result, the Criminal Petition is dismissed as infructuous.

The e-Courts information furnished by the learned Additional Public

Prosecutor in respect of the subject CC forms part of the record.

4. Miscellaneous applications pending, if any, shall stand closed.

____________________________ JUSTICE TIRUMALA DEVI EADA Date:13.04.2026 ysk