Chappa Venugopala Naidu vs The State Of Andhra Pradesh
2022 Latest Caselaw 2123 AP

        HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CRIMINAL PETITION NO.11488 of 2018

ORDER:-

This Criminal Petition is filed under Section 482 of the

Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash

the docket order, dated 30.08.2018 passed in Crl.M.P.No.43 of

2018 in Crl.A.No.75 of 2018 by file of Judge, Family Court, FAC

II Additrional District and Sessions Judge at Parvathipuram.

Sri C. Upendra, learned counsel representing

Smt. T.V. Sridevi, learned counsel for the petitioner submits

that during pendency of this criminal petition, Crl.A.No. 75 of

2018 was dismissed by judgment dated 25.04.2019. Hence, no

cause survives for further adjudication and this criminal

petition has become infructuous.

Therefore, this criminal petition is dismissed as

infructuous.

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

_______________________________ JUSTICE SUBBA REDDY SATTI Date : 28.04.2022

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HON'BLE SRI JUSTICE SUBBA REDDY SATTI

CRIMINAL PETITION NO. 11488 OF 2018

28.04.2022

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