Indugapalli Srinivasa Rao vs M/S. Shriram City Union Finance ...
2022 Latest Caselaw 938 AP

       THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY

CRIMINAL PETITION No.10531 of 2015

ORDER:-

This Criminal Petition under Section 482 of the Code of

Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking

quash of Proceedings in C.C.No.623 of 2014 on the file of

learned Principal Junior Civil Judge Court, Tanuku.

2. Heard learned counsel for the petitioner and the learned

Additional Public Prosecutor for the State.

3. At the time of hearing, learned counsel for the petitioner

submits that the petitioner/accused has been convicted in

C.C.No.623 of 2014 vide judgment dated 11.01.2019 and an

appeal has been preferred against the said judgment, hence

nothing further survives for adjudication in this matter.

4. Recording the said submission, the Criminal Petition is

dismissed as infructuous.

Miscellaneous petitions, if any pending, in the Criminal

Petition, shall stand closed.

_________________________________ JUSTICE K. SREENIVASA REDDY Date: 21-02-2022 GR

THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY

CRIMINAL PETITION No.10531 of 2015

Date: 21-02-2022

GR