Telangana High Court
Anantha Reddy, R.R.Dt Anr., vs The State Of Telangana, Rep Pp Anr., on 7 September, 2018
HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
CRIMINAL PETITION No.15045 OF 2014
ORDER:
Learned Public Prosecutor represented that the matter in this Criminal Petition does not survive for adjudication as the case was ended in acquittal.
Recording the above submission, the Criminal Petition is dismissed as infructuous. No order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the present Criminal Petition, shall stand dismissed.
________________________________________ JUSTICE M. SATYANARAYANA MURTHY September 07, 2018 Mgr