Telangana High Court
T.Kamala Bai, Amberpet 3 Othrs., vs State, Thrps. Vanasthalipuram Anr, Rep ... on 14 February, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.14293 of 2013
ORDER :
This Criminal Petition is filed under Section 482 of Cr.P.C. seeking the Court to quash all further proceedings which are pending against the petitioners in F.I.R.No.469/2013 of WPS, CCC, DD, Hyderabad.
2. Learned counsel for the petitioners submits that the matter got compromised between the petitioners and respondent No.2. It is also reported that there is no necessity to proceed further in this Criminal Petition.
3. Recording the said submission, this Criminal Petition is dismissed as infructuous.
4. Miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA 14.02.2022.
Msr 2 Dr. CSL, J Crl.P.No.14293 of 2013 THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA CRIMINAL PETITION No.14293 of 2013 14.02.2022 (Msr)