Telangana High Court
Khaja Mohiuddin vs The State Of Telangana, Rep By P.P And 2 ... on 12 September, 2023
THE HON'BLE SRI JUSTICE K. SURENDER
CRIMINAL PETITION NO. 8318 OF 2017
ORDER:
This Criminal Petition was filed by the petitioner/accused No.2 under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash proceedings in Crime No. 269 of 2017 on the file of Narayanaguda Polide Station, Hyderabad for the offences punishable under Sections 406 and 420 r/w. 34 of the Indian Penal Code (for short 'the IPC').
2. The learned counsel for the petitioner/accused No.2 submits that the subject matter in the present criminal petition does not survive and seeks to dismiss the criminal petition as infructuous.
3. Recording the aforesaid submission of the learned counsel for the petitioner, the Criminal Petition is dismissed as infructuous.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_________________ K.SURENDER, J Dt: 12.09.2023 Bw 2 381 THE HON'BLE SRI JUSTICE K. SURENDER CRIMINAL PETITION NO. 8318 OF 2017 Date:12.09.2023 Bw