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Ambati Vijaya vs The State Of Telangana on 27 February, 2024

Bench: Vikram Nath, Prashant Kumar Mishra

     ITEM NO.20                             COURT NO.8                    SECTION II

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                     No(s).    8952/2023

     (Arising out of impugned final judgment and order dated 10-02-2023
     in CRLRC No. 490/2021 passed by the High Court For The State Of
     Telangana At Hyderabad)

     AMBATI VIJAYA                                                         Petitioner(s)
                                                    VERSUS

     THE STATE OF TELANGANA & ORS.                                         Respondent(s)

     (IA No. 134269/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     Date : 27-02-2024 This matter was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAM NATH
                           HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA

     For Petitioner(s)                Mr. Basa Mithun Shashank, Adv.
                                      Mr. M V Mukunda, Adv.
                                      Mr. Vikas Mehta, AOR

     For Respondent(s)                Ms. Devina Sehgal, AOR
                                      Mr. Kumar Vaibhaw, Adv.
                                      Mr. Dhananjay Yadav, Adv.

                                       Mr. Rajiv Kumar Choudhry , AOR

                                      Mr. Yashashevi Sk.Chocksey, Adv.
                                      Mr. Sushant Sagar, Adv.
                                      Mr. Madhup Tiwari, Adv.
                                      Mr. Vijay Rajput, Adv.
                                      Mr. Mukesh Kumar, AOR

                          UPON hearing the counsel the Court made the following
                                               O R D E R

We are not inclined to interfere with the impugned judgment and order. The Special Leave Petition is, accordingly, dismissed.

(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER