Telangana High Court
Gokul Narne And 3 Others vs The State Of Telangana And 2 Others on 13 October, 2022
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.5755 OF 2020
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), by the petitioners/accused Nos.1 to 4 to quash the proceedings in Crime No.175 of 2020 of Karkhana Police Station, Hyderabad City, registered for the offences punishable under Sections 448, 427 of Indian Penal Code, against them.
2. None appeared on behalf of the petitioners/accused Nos.1 to 4.
3. On written instructions, learned Additional Public Prosecutor would submit that during pendency of this criminal petition, the Police concerned have completed the investigation and filed charge sheet and the same is numbered as C.C.No.1301 of 2021 by the learned XI Additional Chief Metropolitan Magistrate, Secunderabad, hence, the Criminal Petition has become infructuous. Learned Assistant Public Prosecutor has filed a copy of e-Courts proceedings to substantiate the same. 2
KS, J Crl.P.No.5755 of 2020
4. Accordingly, this Criminal Petition is dismissed as infructuous. However, the petitioners are at liberty to move a fresh application, in case the cause survives.
5. Pending Miscellaneous Applications, if any, shall stand closed.
_________________ K.SURENDER, J Date: 13.10.2022 svl