Telangana High Court
G.Lakshmi Narasaiah vs T.Vengal Rao The State Of A.P. on 29 November, 2018
SMT JUSTICE T.RAJANI
CRIMINAL PETITION No.5659 OF 2013
ORDER:
1. This Criminal Petition, under Section 482 of Cr.P.C., is filed by the Petitioner/Accused seeking to quash the proceedings in Crime No.264 of 2013, pending on the file of the Station House Officer, Jeedimetla Police Station, Cyberabad District, registered for the offences punishable under Sections 406 and 420 of I.P.C.
2. When the matter is taken up for hearing, learned Public Prosecutor, on instructions, submits that, after due investigation, the Police filed final report before the learned VI Metropolitan Magistrate, Kukatpally, referring the case as 'civil in nature'.
3. Hence, recording the said submission, the Criminal Petition is dismissed as infructuous.
4. As a sequel, the miscellaneous petitions, if any pending, shall stand dismissed.
______________________ T. RAJANI, J Date: 29.11.2018.
Dsh 2 SMT JUSTICE T.RAJANI 150 30112018 CRIMINAL PETITION No.5659 OF 2013 Date. 29.11.2018 DSH