P.Shivaprasad Reddy And 6 Otehrs vs The State Of Ap., Rep By Its P.P And ...
2022 Latest Caselaw 992 AP

     THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR

CRIMINAL PETITION NO.13492 OF 2013 ORDER:-

Heard Sri Chetluru Sreenivas, learned counsel for the

petitioners and learned Additional Public Prosecutor, for the

State.

2. The present Criminal Petition came to be filed, seeking

quashing of proceedings in Crl.M.C.No.1 of 2013 on the file of

Junior Civil Judge-cum-Addl. Judicial Magistrate of First

Class at Anantapur.

3. When the matter is taken up for hearing, it is brought

to the notice of the Court that the trial in the said case is

over.

4. Having regard to the above, the question of entertaining

this application under Section 482 of Cr.P.C. at this stage

will not arise, leaving it open to the petitioners to raise all the

grounds before the trial Court the present petition is

disposed off. It is needless to mention that, in case, the

matter get adjourned before the trial Court, the presence of

the petitioners is dispensed with on those dates except on the

date of judgment.

5. Accordingly, the Criminal Petition is disposed of.

Miscellaneous petitions pending, if any, shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR Date: 23.02.2022 MS

THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR

CRIMINAL PETITION No.13492 of 2013

Date:23.02.2022

MS