Telangana High Court
Katta Rama Devi vs The State Of Telangana on 15 February, 2023
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.4188 of 2018
ORDER:
1. Seeking the Court to quash the proceedings that are pending against the petitioners in Crime No.470 of 2017 of Paloncha Town Police Station, Bhadradri Kothagudem District, the present Criminal Petition is filed.
2. No representation on petitioners' side on call. On the other hand, the learned Additional Public Prosecutor, on written instructions, submits that the case has been referred as 'False' and thus, the Criminal Petition has become infructuous.
3. Recording the said submission, the Criminal Petition is dismissed.
4. As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA Date:15.02.2023 ysk HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA CRIMINAL PETITION No.4188 of 2018 15.02.2023 ysk