Telangana High Court
M.Dargaiah Mala Dargaiah, ... vs Smt.Muddamally Yellamma, Mahbubnagar ... on 2 March, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
Dr.CSL,J
Crl.P.No.10753_2013
THE HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA
CRL.P.No.10753 OF 2013
ORDER:
The present Criminal Petition is filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), praying this Court to quash the order dated 20.05.2013 in Cr.R.P.No.46 of 2011, on the file of the Court of Judge, Family Court -cum- VIII Additional District and Sessions Judge, Mahabubnagar.
2. Learned counsel for the petitioner submits that the petitioner died on 08.03.2016 and a memo to that effect is also filed enclosing the copy of the death certificate. Record discloses presence of the same. Thus, the petition has become infructuous.
3. Therefore, the Criminal Petition is dismissed.
4. Miscellaneous petitions, if any, pending in this Criminal Petition, shall stand closed.
_____________________________________ DR.JUSTICE CHILLAKUR SUMALATHA Dated:02.03.2022 ysk Dr.CSL,J Crl.P.No.10753_2013 THE HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA CRL.P.No.10753 OF 2013 Dated:02.03.2022 ysk Dr.CSL,J Crl.P.No.10753_2013