Telangana High Court
N.Yeswatha Reddy, Chandanagar, Hyd., vs State Of Ap., Rep Pp., And Anr., on 29 February, 2024
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THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL
CRIMINAL REVISION CASE No.952 OF 2013
O R D E R:
The present Criminal Revision Case is filed aggrieved by the order dated 29.04.2013 in Crl.M.P.No.249 of 2013 in Crime No.26 of 2013 on the file of the learned Judicial Magistrate of First Class, at Chevella, Ranga Reddy District (for short, "the trial Court").
2. Heard Mr. Krishna Kishore Kovvuri, learned counsel for the petitioner and Mr. Vizarath Ali, learned Assistant Public Prosecutor appearing for respondent No.1 State.
3. Learned counsel for the petitioner would submit that the subject matter of the crime has been disposed of by the trial Court and no further orders are required in this Revision. Therefore, he seeks to dismiss the Revision as infructuous.
4. Learned Assistant Public Prosecutor would submit that this Court vide order dated 27.04.2022 in Crl.R.C (SR) No.3198 of 2022 held that as against an interlocutory order, a Revision under Section 397 of Criminal Procedure Code is not maintainable. Therefore, he seeks to dismiss the Revision. 2
5. Recording the submissions made by both the learned counsel, the Criminal Revision Case is dismissed as infructuous.
Miscellaneous Petitions, pending if any, shall stand closed.
_____________________ E.V. VENUGOPAL, J Date: 29.02.2024 ESP