S. Srinivas Naik, Karnataka State vs Sho, Vijayawada I Town P.S., ...
2022 Latest Caselaw 4022 AP

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 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

                    Writ Petition No.22769 of 2010

ORDER:

This Writ Petition for a mandamus is filed to declare the

action of the respondent in not completing the investigation in

Crime No.320 of 2010 of Vijayawada I Town Police Station, that

was registered on 04.06.2010, as illegal and consequently, sought

direction to the respondent police to complete the investigation.

2. Heard learned counsel for the petitioner and learned

Assistant Government Pleader for Home for the respondent.

3. Learned Assistant Government Pleader for Home, on

instructions, would submit that the investigation in the said crime

was completed long back and the charge-sheet was filed in the

trial Court in C.C.No.67 of 2011 and the trial of the case was also

concluded and the accused was also convicted as per judgment

dated 30.11.2011.

4. Therefore, nothing survives in this Writ Petition for

adjudication.

5. Therefore, the Writ Petition is closed. No costs.

Consequently, miscellaneous applications, pending if any,

shall also stand closed.

________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date:14.07.2022.

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