Telangana High Court
A.V.Subba Reddy, Kadapa Dt., vs State Of Ap., Rep Pp And Anr., on 14 June, 2018
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
CRIMINAL PETITION No.1676 OF 2015
ORDER:
Learned counsel for the petitioners represents that the cause in the criminal petition has become infructuous.
Recording the above representation, the criminal petition is dismissed as infructuous.
Miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
___________________________________ M. SATYANARAYANA MURTHY, J Date:14.06.2018 BV