D.P.Narasaiah 2 Ors. vs The State Of A.P., Another
2022 Latest Caselaw 2203 AP

      HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                   CRIMINAL PETITON No. 12445 OF 2016
ORDER:

None appears for the petitioners.

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

appearing for the respondents, on instructions, submits that C.C.No.132 of 2016 on

the file of the Judicial Magistrate of First Class, Kurnool, which is sought to be

quashed in this criminal petition, was dismissed by the Court below by judgment

dated 07.12.2018. In view of the same, the criminal petition becomes infructuous.

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 30th April, 2022 cbs

HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

Criminal Petition No. 12445 of 2016

30th April, 2022

cbs