Telangana High Court
Garrepalli Veera Prathap Chakravarthy ... vs The State Of Telangana And Another on 19 February, 2024
THE HONOURABLE SMT. JUSTICE K. SUJANA
CRIMINAL PETITION No.9952 of 2022
ORDER:
The present Criminal Petition is filed seeking the Court to quash the proceedings that are pending against the petitioners in Crime No.163 of 2022 of Madikonda Police Station, Warangal District.
2. Learned Assistant Public Prosecutor, on written instructions, submitted that charge sheet is laid and therefore, the Criminal Petition has become infructuous.
3. Recording the said submission, the Criminal Petition is dismissed as infructuous granting liberty to the petitioners to move a fresh petition in case the cause survives.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
______________ K. SUJANA, J Date: 19.02.2024 Sai