Telangana High Court
Patan Fayaz vs The State Of Telangana And Another on 14 June, 2023
HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINIAL PETITION No.135 of 2022
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner who is arrayed as Accused No.1 to quash the proceedings against him in FIR No.797 of 2021 on the file of Station House Officer, Sanathnagar Police Station, Cyberabad, registered for the offences punishable under Sections 347, 384, 387 read with Section 34 of Indian Penal Code and Section 28 of Arms Act.
2. On written instructions, learned Assistant Public Prosecutor submitted that after completion of investigation in the subject crime, the police filed charge sheet before the Court concerned and C.C. No.6002 of 2022 was assigned. Therefore, nothing survives in this criminal petition for adjudication.
3. Recording the aforesaid submission, the Criminal Petition is dismissed as infructuous.
Miscellaneous Petitions, pending if any, shall stand closed.
__________________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 14.06.2023 TMK 2 HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY CRIMINIAL PETITION No.135 of 2022 Date: 14.06.2023 TMK