Telangana High Court
T.Veerabhadra Rao, Khammam Dt., vs State Of Telangana, Rep Pp., on 8 August, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
Crl.P.No.9048 of 2014
ORDER
This petition under Section 482 Cr.P.C. is filed by the petitioner/accused seeking to quash the proceedings in C.C.No.120 of 2014 on the file of the Judicial Magistrate of First Class (Special Mobile) Court, Khammam, against him.
2. Learned Additional Public Prosecutor, on instructions, submitted that as the petitioner/accused died on 29.01.2015, the case against him was abated and therefore, the criminal petition has become infructuous.
3. Recording the aforesaid submission, the Criminal Petition is dismissed as infructuous.
4. Miscellaneous petitions, if any pending in this petition, shall stand dismissed.
______________ G. SRI DEVI, J 8th August, 2019 sj