Telangana High Court
Goreti Satyanarayana A1, Mahbubnagar 7 ... vs The State, Thrpolice Veldanda Anr, Rep ... on 11 July, 2018
THE HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL PETITION No. 15267 OF 2014
ORDER:
In this petition filed under Section 482 of Cr.P.C., the petitioner-accused Nos. 1 to 8 seek to quash the proceedings in S.C.No. 40 of 2014 on the file of the Court of VII Additional District and Sessions Judge - cum - Special Court for the Trial of Cases under the S.C. & S.T. (POA) Act, Mahabubnagar, registered for the offences punishable under Sections 448, 427, 324 and 326 read with Section 34 of IPC and Section 3 (1) (x) (2) (v) of SC ST (POA) Act, 1989.
2. When the matter came up for hearing, learned Public Prosecutor has produced the letter dated 09-07-2018 of Sub Inspector of Police, Veldanda Police Station, Mahabubnagar District, and submitted that the case was ended in acquittal on 21-04-2017 and therefore, the petition, which is filed to quash the proceedings in S.C.No. 40 of 2014, has become infructuous and hence, the same may be dismissed.
3. In view of the above submission of learned Public Prosecutor, the criminal petition is dismissed as infructuous. Pending miscellaneous petitions, if any, shall stand dismissed in consequence.
____________________ 11-07-2018. U.DURGA PRASAD RAO, J.
JSK