T.Rajasekhar S/O Aswarthappa vs The Government Of Andhra Pradesh
2022 Latest Caselaw 3850 AP

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THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

                   Writ Petition No.13985 of 2014

ORDER:

This Writ Petition for a mandamus is filed to declare the

registration of F.I.R. in Crime No.100 of 2014 by 2nd respondent

Station House Officer, Hindupur I Town Police Station, as illegal

and barred by limitation and sought to quash the said F.I.R.

2. Learned Assistant Government Pleader for Home, on

written instructions, would submit that after completion of

investigation that charge-sheet was already filed in the trial

Court and trial was also completed in the said case in

C.C.No.103 of 2015 on the file of the Judicial Magistrate of First

Class, Hindupur, and the said case ended in acquittal as per

judgment, dated 04.12.2017. Learned Assistant Government

Pleader for Home has also placed on record the written

instructions received by him from the Inspector of Police,

Hindupur I Town Police Station, in this regard.

3. Therefore, as the charge-sheet was filed in the said case

and as the accused were also acquitted in the said case after

trial as per judgment dated 04.12.2017, nothing survives for

adjudication in this Writ Petition, which is filed for quash of

F.I.R.

4. Therefore, recording the above submission of the learned

Assistant Government Pleader for Home, made on written

instructions, this Writ Petition is closed. No costs.

Consequently, miscellaneous applications, pending if any,

shall also stand closed.

________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date:08.07.2022.

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