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Judgment
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'CrPC'), seeking quashment of the proceedings against the petitioner/Accused No.2 in Crime No.237 of 2025 on the file of the Suraram Police Station, Medchal, Cyberabad.
The petitioner is arrayed as accused No.2 in Crime No. 237 of 2025, registered for the offences punishable under Sections 64(1), 79, 351(2), 351(3) read with 3(5) of the Bharatiya Nyaya Sanhitha, 2023 (for short, 'BNS').
Heard Mr.Ch.Janardhan Reddy, learned counsel for the petitioner. Heard Mr.Syed Yasar Mamoon, learned Additional Public prosecutor appearing for respondent No.1-State.
At the hearing, the learned Additional Public Prosecutor submitted that, upon completion of the investigation, no prima facie case was found against accused Nos. 2 to 4. Consequently, their names were deleted from the array of accused, and no charge sheet was filed against them.
Learned counsel for the petitioner submitted that, in view of the charge sheet having been filed against the petitioner, the present criminal petition has become infructuous and no longer survives for consideration. However, it was prayed that liberty be reserved to the petitioner to avail such remedies as may be available under law, should the need arise in future.
Accordingly, the criminal petition is disposed of as having become infructuous. However, liberty is reserved to the petitioner to initiate appropriate proceedings to challenge the impugned proceedings, if so advised and if a cause of action arises in future.
As a sequel, pending miscellaneous applications, if any, shall stand closed.