Telangana High Court
Gunta Lade Arun Kumar vs The State Of Telangana on 28 September, 2022
Author: D.Nagarjun
Bench: D.Nagarjun
THE HON'BLE Dr. JUSTICE D.NAGARJUN
CRIMINAL PETITION No.6922 OF 2020
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure by the petitioners-accused Nos.1 to 6 to quash the proceedings against them in C.C.No.2923 of 2020 pending on the file of the learned V Additional Judicial First Class Magistrate, Warangal, the cognizance of which is taken for the offences under Sections 498-A of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.
2. There is no representation on behalf of the petitioners-accused Nos.1 to 6.
3. Learned Assistant Public Prosecutor appearing for respondent No.1-State has submitted that during pendency of this criminal petition, the trial Court has completed the trial and disposed of the case on 22.10.2021 by acquitting the accused. Learned Assistant Public Prosecutor has filed a letter dated 07.09.2022 addressed by the Sub-Inspector of Police, Women Police Station, 2 Warangal Commissionerate, to the Public Prosecutor of the High Court to substantiate the same.
4. In view of the above submission, since the very purpose of filing this criminal petition has already been fulfilled and no cause survives in this petition and thereby the Criminal Petition has become infructuous and liable to be dismissed.
5. Accordingly, the Criminal Petition is dismissed as infructuous.
Pending Miscellaneous Applications, if any, shall stand closed.
_____________________ Dr. D.NAGARJUN, J Date: 28.09.2022 svl