A.Sai Raj vs The State Of Tg., Rep. By P.P. ...
2022 Latest Caselaw 2191 AP

   THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                CRIMINAL PETITION No.15976 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.747 of 2015 on the file of the Judicial Magistrate of First

Class, Nandyal.

None appears for the petitioner.

Learned Assistant Public Prosecutor, on instructions,

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.747 of 2015

and therefore, the present criminal petition has become

infructuous.

Recording the submission made by the learned Assistant

Public Prosecutor, the Criminal Petition is dismissed as

infructuous.

Consequently, Miscellaneous Petitions, if any, pending in

this Criminal Petition shall stand closed.

______________________________________ VENKATESWARLU NIMMAGADDA, J

Date: 30.04.2022 Ivd

THE HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

CRIMINAL PETITION No.15976 of 2016

Dated: 30.04.2022

Ivd