Telangana High Court
Narne Rama Devi, Hyd., vs The Public Prosecutor, Hyd Anr., on 28 November, 2022
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.7009 OF 2014
ORDER:
This petition, under Section 482 of the Code of Criminal Procedure (for short the 'Cr.P.C'), has been filed by the petitioner/A2 with a prayer to quash the proceedings in C.C.No.553 of 2013 on the file of the Court of XIV Special Magistrate, Hyderabad.
Heard.
It is brought to the notice of this Court that as the Special Magistrate Courts were abolished, thus the Calendar Cases were transferred and renumberd and pending before the different Courts. In view of this development, the prayer in this petition become ineffective.
Having regard to these aspects, this petition is dismissed as infructuous, with a liberty to the petitioner, to approach this Court in regard to the impugned complaint, if required in future.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_________________ N. TUKARAMJI, J Date: 28.11.2022 Lpd 2 64 THE HONOURABLE SRI JUSTICE N. TUKARAMJI CRIMINAL PETITION No.7009 OF 2014 Date: 28.11.2022.
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