Volla Chandra Sekhar vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2045 AP

      HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                    CRIMINAL PETITON No. 379 OF 2017

ORDER:

When the matter is taken up for hearing, learned Public Prosecutor

appearing for the respondents submits that the petitioner/accused was acquitted of

the offences punishable under Sections 417, 420 and 376 of IPC vide judgment

dated 14.08.2018 in S.C.No.176 of 2015 on the file of the X Additional District &

Sessions Judge, Anakapalli, Visakhapatnam and hence, the cause in the criminal

petition does not survive for adjudication and it becomes infructuous.

Recording the submission made by the learned Public Prosecutor, the

Criminal Petition is dismissed as infructuous.

As a sequel, miscellaneous applications, if any, pending shall stand closed.

____________________________________ VENKATESWARLU NIMMAGADDA, J 26th April, 2022 cbs

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

Criminal Petition No.379 of 2017

26th April, 2022

cbs