Order vs Unknown
2022 Latest Caselaw 9900 AP

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
              CRIMINAL PETITION No.17284 of 2016
ORDER:

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

the petitioner/Accused No.2, seeking to quash the proceedings in

C.C.No.79 of 2013 on the file of the Court of the IV Additional

Judicial Magistrate of First Class, Tirupati, registered for the

offences punishable under Sections 420, 419, 468, 471, 474 read

with 120(B) IPC, against her.

2. None appeared on behalf of the petitioner.

3. At the time of hearing, learned Assistant Public Prosecutor,

on instructions, would submit that C.C.No.79 of 2013 was

disposed of by the trial Court on 04.09.2017, the case against

accused No.2 was quashed and directed the SHO, Chandragiri P.S

to return the unexecuted NBW against accused No.2. He filed a

copy of the judgment in C.C.No.79 of 2013 passed on 04.09.2017,

to that effect.

4. In that view of the matter, nothing survives in keeping the

petition pending for adjudication. Therefore, recording the

submission of the learned Assistant Public Prosecutor, the

Criminal Petition is dismissed as infructuous. Pending

applications, if any, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 28.12.2022 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

CRIMINAL PETITION No. 17284 OF 2016

28.12.2022

Dinesh