A.Sai Ram, Hyd vs The State Of Tg., Rep. By P.P. ...
2022 Latest Caselaw 2153 AP

   THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                CRIMINAL PETITION No.15970 of 2016

ORDER:

This Criminal Petition is filed under Section 482 of Cr.P.C.

seeking to quash the proceedings against the petitioner/accused in

C.C.No.748 of 2015 on the file of the Judicial Magistrate of First

Class, Nandyal.

No representation on behalf of the petitioner.

Learned Public Prosecutor submits that the

petitioner/accused was acquitted of the charge levelled against him

vide judgment dated 24.03.2021 passed by the Judicial Magistrate

of First Class, Nandyal in C.C.No.748 of 2015 and therefore, the

present criminal petition has become infructuous.

Accordingly, the Criminal Petition is dismissed as

infructuous.

Consequently, Miscellaneous Petitions, if any, pending in

this Criminal Petition shall stand closed.

______________________________________ VENKATESWARLU NIMMAGADDA, J

Date: 29.04.2022 Ivd

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

CRIMINAL PETITION No.15970 of 2016

Dated: 29.04.2022

Ivd