Supreme Court - Daily Orders
Meesam Nagaraju vs The State Of Telangana on 13 July, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.34 COURT NO.3 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). 2976/2018
(Arising out of impugned final judgment and order dated 22-03-2018
in CRLP No. 3173/2018 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
MEESAM NAGARAJU Petitioner(s)
VERSUS
STATE OF TELANGANA Respondent(s)
Date : 13-07-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Prabhakar Parnam, Adv.
Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that his client has been granted regular bail therefore the petition has become infructuous.
The special leave petition is dismissed on having become infructuous.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.07.14
13:08:30 IST
Reason: