Telangana High Court
Mohammed Khaja Shamsuddin Mohd Sajjad vs The State Of Telangana on 10 April, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.5814 OF 2022
O R D E R:
This criminal petition is filed under Section 482 of the Code of Criminal Procedure, 1973 by the petitioner who is arrayed as accused seeking to quash the proceedings against him in FIR No.70 of 2022 on the file of Station House Officer, Dabeerpura Police Station, Hyderabad, registered for the offences punishable under Sections 272, 273, 328 read with Section 511 of the Indian Penal Code, and Section 20 (2) of COTPA.
2. On instructions and as per the e-courts case status proceedings, learned Additional Public Prosecutor would submit that after completion of investigation in the subject crime, the police filed charge sheet before the Court concerned and C.C.No.8108 of 2022 was assigned. Hence, the prayer sought for in the present petition has become infructuous.
3. Recording the aforesaid submission, the Criminal Petition is dismissed as infructuous. However, the petitioner/accused is at liberty to move this Court seeking quashment of the proceedings of the charge sheet.
Miscellaneous Petitions, pending if any, shall stand closed.
_____________ K.SURENDER, J Date: 10.04.2023 Yvkr