Telangana High Court
K. Sanjeeva Reddy And 2 Others vs State Of Telangana And Another on 4 June, 2019
Author: G Sri Devi
Bench: G Sri Devi
THE HONOURABLE JUSTICE G SRI DEVI
CRIMINAL PETITION No.1141 OF 2018
ORDER:
This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners/accused Nos.1 to 3 seeking to quash the proceedings in Crime No.02 of 2018 of Mirchowk Police Station, Hyderabad.
2. Heard. Perused the record.
3. On written instructions, dated 14.05.2019, learned Additional Public Prosecutor would submit that the subject crime has been referred as 'Lack of Evidence' on 28.02.2019 as per the proceedings of ACP, Mirchowk Division.
4. In that view of the matter, the cause in this Criminal Petition does not survive for adjudication.
5. Accordingly, the Criminal Petition is dismissed as infructuous.
Miscellaneous Petitions, if any, pending in this Criminal Petition shall stand closed.
______________________ JUSTICE G SRI DEVI JUNE 04, 2019 YVL THE HONOURABLE JUSTICE G SRI DEVI CRIMINAL PETITION No.1141 OF 2018 Date:04.06.2019 YVL