Telangana High Court
Abdul Salam Hadi Ahmed Al Misri vs The State Of Ap., Through Its P.P And ... on 25 September, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.5902 of 2014
ORDER:
When the matter came up for hearing, the learned Additional Public Prosecutor, on instructions, submits that since the matter has been compromised in the Lok Adalat on 18.06.2014, the cause in the criminal petition does not survive for adjudication and the criminal petition has become infructuous.
Recording the said submission, this Criminal Petition is dismissed as infructuous.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G. SRI DEVI 25.09.2019.
Msr 2 HON'BLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.5902 of 2014 25.09.2019 Msr