Telangana High Court
T.Shankaramma, Cuddapah Dt 5 Otrs., vs State Of Telangana, Rep Pp And Anr., on 5 December, 2022
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.7844 OF 2014
ORDER:
This petition, under Section 482 of the Code of Criminal Procedure (for short the 'Cr.P.C'), has been filed by the petitioners/A2 to A7 with a prayer to quash the proceedings in Cr.No.217 of 2014 of Medipally police station, Cyberabad.
No representation on behalf of the petitioners and the unofficial respondent.
Learned Assistant Public Prosecutor would submit that the impugned Calendar Case was disposed of on 03.04.2017 and the petitioners were acquitted.
In the circumstance, recording the submission and as no cause survives for adjudication, this petition is dismissed as infructuous.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_________________ N. TUKARAMJI, J Date: 05.12.2022 Lpd 2 16 THE HONOURABLE SRI JUSTICE N. TUKARAMJI CRIMINAL PETITION No.7844 OF 2014 Date: 05.12.2022.
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