Telangana High Court
Narne Rama Devi vs State Of A.P., And Another on 16 November, 2022
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.5877 OF 2014
ORDER:
This petition, under Section 482 of the Code of Criminal Procedure (for short the 'Cr.P.C'), has been filed by the petitioner/A2 with a prayer to quash the C.C.No.163 of 2013 on the file of the IX Special Magistrate, Kukatpally, Hyderabad.
Heard.
It is brought to the notice of this Court that as the Special Magistrate Courts were abolished, the Pending Calendar Cases were retroceded, renumbered and made over to Jurisdictional Magistrate Court.
Having regard to these developments, as the particulars stated and the prayer in the petition become ineffective, this petition is dismissed as infructuous, with a liberty to the petitioner to approach this Court with right particulars in regard to the impugned complaint if required, in future.
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_________________ N. TUKARAMJI, J Date: 16.11.2022 Lpd/Plp 2 28 THE HONOURABLE SRI JUSTICE N. TUKARAMJI CRIMINAL PETITION No.5877 OF 2014 Date: 16.11.2022.
Lpd