Telangana High Court
Shesa Ram vs The State Of Telangana on 18 April, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.7550 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-Accused seeking to quash the proceedings against him in Crime No.360 of 2022 on the file of Station House Officer, Pahadisharief Police Station, Rachakonda District, registered for the offences punishable under Sections 188, 272, 273 of Indian Penal Code (for short 'IPC') and under Section 20(2) COTPA.
2. On written instructions, learned Additional Public Prosecutor would submit that after completion of investigation in the subject crime, the police filed charge sheet before the Court concerned and C.C.No.3028 of 2022 was assigned. Hence, the prayer sought for in the present petition has become infructuous.
3. Recording the aforesaid submission, the Criminal Petition is dismissed as infructuous. However, the petitioner-Accused is at liberty to move this Court seeking quashment of the proceedings of the charge sheet.
Miscellaneous Petitions, pending if any, shall stand closed.
_________________ K.SURENDER, J Date: 18-04-2023 SHA