ITEM NO.1502 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 3316/2023 [Arising out of impugned final judgment and order dated 13-12-2022 in CRLP No. 1759/2022 passed by the High Court for The State of Telangana at Hyderabad]
BATLANKI KESHAV (KESAVA) KUMAR ANURAG Petitioner(s)
VERSUS
STATE OF TELANGANA & ANR. Respondent(s) (IA No. 51571/2023 - APPLICATION FOR FILING THE PETITION WITHOUT DISCLOSING THE IDENTITY OF THE PETITIONER/RESPONDENT) Date : 29-05-2025 This petition was called on for pronouncement of judgment today.
For Petitioner(s) :
Mr. Amish Aggarwala, AOR
Mr. Kuldeep Jauhari, Adv.
For Respondent(s) :
Mr. Kumar Vaibhaw, Adv.
Ms. Devina Sehgal, AOR
Mr. Yatharth Kansal, Adv.
Hon'ble Mr. Justice Sandeep Mehta pronounced the Reportable judgment of the Bench comprising Hon'ble Mr. Justice Vikram Nath and His Lordship.
Leave granted.
The appeal is allowed in terms of the signed Reportable judgment.
The operative part of the judgment reads thus:
"31. Resultantly, FIR bearing Crime No. 103 of 2022 dated 1st February, 2022, FIR bearing Crime No. 751 of 2021 dated 29th June, 2021, and all proceedings sought to be taken as a consequence thereof, are quashed in entirety."
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Pending application, if any, also stands disposed of. (Anita Malhotra) (Sudhir Kumar Sharma) AR-CUM-PS Court Master
(Signed Reportable judgment is placed on the file.)
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