MOHD KHASIM Vs. STATAE OF TELANGANA

JUDGEMENT

(1.) Learned counsel for the petitioners-accused No.9 to 11 would represent that the matter was compromised before the trial Court and, therefore, the present petition has become infructuous.

(2.) In view of the aforesaid submission of the learned counsel for the petitioners, the criminal petition is dismissed as infructuous at the admission stage.

(3.) Miscellaneous applications, if any, pending in this Criminal Petition, shall stand closed.