Telangana High Court
Nadimpally Anjaneya Raju Another vs Kanthati Venkata Rama Raju The State Of ... on 30 January, 2019
HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO
Criminal Petition No.10005 of 2013
ORDER :
In view of the acquittal Judgment of the trial Court in S.C.No.319 of 2013, the impugning of calendar case proceedings and cognizance, no way survives to continue. Hence, the relief became infructuous.
Accordingly, the Criminal Petition is dismissed as infructuous.
Miscellaneous petitions pending, if any, shall stand closed.
_____________________________ Dr. B. SIVA SANKARA RAO, J Date: 30.01.2019 ysk HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO Criminal Petition No.10005 of 2013 30th January, 2019 ysk