Telangana High Court
Smt. Perika Chandramani vs The State Of Telangana on 12 January, 2024
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.11044 OF 2018
ORDER:
1. Learned counsel for the petitioners/accused Nos.2 to 4 submits that the cause in the criminal petition no longer survives for adjudication and has become infructuous.
2. Recording the said submission, this Criminal Petition is dismissed as infructuous.
Miscellaneous petitions, if any, pending, shall stand closed.
_________________ K.SURENDER, J Date:12.01.2024 gvl 2 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.11044 OF 2018 12.01.2024 gvl