Telangana High Court
M/S. Parle Agro Pvt.Ltd., Medak Dt., vs State Of Ap., Rep. Pp And Anr., on 26 February, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.5334 of 2014
ORDER:
Learned Public Prosecutor, on instructions, submitted that the subject case has been disposed of by the lower Court concerned on 28.6.2017. In support of his submission, he produced before this Court the relevant material paper.
In view of the above, the cause in the criminal petition does not survive for adjudication and the criminal petition has become infructuous.
Accordingly, the Criminal Petition is dismissed as infructuous. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
__________________ JUSTICE G. SRI DEVI 26th February, 2020 dr