Anthati Johny Goud vs The State Of A.P.,Rep.,Pp And ...
2022 Latest Caselaw 2193 AP

   HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                CRIMINAL PETITON No.14150 OF 2016
ORDER:

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

seeking to quash the order dated 22.07.2016 passed in

Crl.M.P.No.3007 of 2016 in C.C.No.697 of 2015 on the file of the

Judicial Magistrate of First Class, Nandyal, Kurnool District.

None appears for the petitioner.

When the matter is taken up for hearing, learned Assistant

Public Prosecutor, on instructions, submits that C.C.No.697 of

2015 on the file of the Judicial Magistrate of First Class, Nandyal,

Kurnool District, was dismissed for default vide judgment dated

13.03.2020. In view of the same, nothing survives for adjudication

in this criminal petition.

Recording the submission made by the learned Assistant

Public Prosecutor, the Criminal Petition is dismissed as

infructuous.

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

stand closed.

_____________________________________ VENKATESWARLU NIMMAGADDA, J Date: 30.04.2022 Ivd

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

CRIMINAL PETITION No.14150 OF 2016

Dated: 30.04.2022

Ivd