A. NARISHMA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.4 of 2021, pending on the file of Narsapur/CCC Police Station, Mancherial District. The petitioners herein are accused Nos.1 to 4 in the above said crime. The offences alleged against the petitioners are under Sections 420, 447, 427 read with Section 34 of IPC.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioners would submit that during the pendency of the present Criminal Petition, petitioner No.2/A-2 died on 19.01.2021. In view of the same, the Criminal Petition is dismissed as abated against petitioner No.2 and the proceedings in Cr.No.4 of 2021 against the petitioner/A-2 are also abated.