Telangana High Court
Smt. Chunduru Jayaprada vs The State Of Telangana on 26 June, 2025
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.3670 OF 2024
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C') seeking quashment of the proceedings against the petitioners in C.C.No.73 of 2022 on the file of the learned Special Judicial Magistrate of First Class (Mobile) for Trial of Cases under PCR Act-cum-IV Additional Junior Civil Judge, Khammam.
2. The petitioners are arrayed as accused Nos.2 and 3 in C.C.No.73 of 2022, registered for the offences punishable under Sections 498-A and 506 of Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act.
3. Learned Additional Public Prosecutor submits that the case i.e., C.C.No.73 of 2022 ended in acquittal of the petitioners/accused Nos.2 and 3 dated 30.03.2025 on the file of the learned Special Judicial Magistrate of First Class (Mobile) for Trial of Cases under PCR Act-cum-IV Additional Junior Civil Judge, Khammam and the cause in the criminal 2 petition no longer survives for adjudication and has become infructuous.
4. Recording the said submission, the Criminal Petition is dismissed as infructuous.
Miscellaneous Petitions, pending if any, shall stand closed.
__________________ N. TUKARAMJI, J Date: 26.06.2025 mmr