Telangana High Court
M/S. Sri Rama Chanra Par Boiled Modern ... vs The State Of A.P. Another on 25 July, 2018
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL PETITION No.8920 OF 2013
ORDER:
In this petition filed under Section 482 Cr.P.C, petitioners/A1, A2 and A5 seek to quash the proceedings in Crime No.191 of 2013 on the file of Huzurnagar Police Station, Nalgonda District, registered for the offence under Sections 406 and 420 IPC.
2. When the matter came up for hearing, learned Assistant Public Prosecutor produced the letter dated 18.07.2018 of Sub-Inspector of Police, Huzurnagar Police Station and submitted that the case has been compromised before Lok Adalat on 09.12.2013 and therefore, the petition which is filed to quash the proceedings in Crime No.191 of 2013 has become infructuous and hence the same may be dismissed.
3. In view of the above submission of learned Assistant Public Prosecutor, the Criminal Petition is dismissed as Infructuous.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
___________________________ U.DURGA PRASAD RAO, J 25.07.2018 SS