Telangana High Court
A.Shiva Kumar vs The State Inspector Of Police on 4 January, 2022
Author: K.Lakshman
Bench: K.Lakshman
THE HON'BLE SRI JUSTICE K.LAKSHMAN
CRIMINAL PETITION No.842 of 2021
ORDER:
Learned Public Prosecutor filed a letter addressed by the Sub Inspector Police, Bachupally Police Station, showing that they have completed investigation in the present Cr.No.704 of 2020 on the file of Bachupally Police Station, Cyberabad Commissionerate, and filed charge sheet and the same was taken on file vide C.C.No.2662 of 2021. The said letter is made part of the record.
In view of the same, the subject matter in the Criminal Petition has become infructuous.
Learned counsel for the petitioner seeks liberty to challenge the proceedings in the very Calender Case.
Granting liberty as sought, the Criminal Petition is dismissed as infructuous. Miscellaneous petitions, if any, pending in this criminal petition, shall stand closed.
_________________________ JUSTICE K.LAKSHMAN Date: 04-01-2022 vvr