Busi Abraham 4 Others vs The State Of A.P., Another
2022 Latest Caselaw 2512 AP

         THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
                Criminal Petition No. 16614 of 2014

ORDER:

1) No representation on behalf of the Petitioners. Heard learned

Additional Public Prosecutor and perused the record.

2) This Criminal Petition, under Section 482 of Code of

Criminal Procedure, 1973, came to be filed seeking to quash the

proceedings, in P.R.C. No. 1 of 2014 on the file of Additional

Judicial First Class Magistrate, Narasapur.

3) At the time, when the matter is taken up for hearing, learned

Additional Public Prosecutor placed on record a copy of the

Judgment, dated 02.08.2019, in Sessions Case No. 290 of 2015,

passed by the Assistant Sessions Judge, Narasapuram, which

arose out of the very same P.R.C., ending in acquittal. Having

regard to the above, the learned Additional Public Prosecutor

submits that nothing survives for adjudication in the present

Criminal Petition and the same may be closed as infructuous.

4) Recording the statement of the learned Additional Public

Prosecutor and having regard to the judgment placed on record,

the Criminal Petition is dismissed as infructuous. No order as to

costs.

5) Consequently, miscellaneous petitions pending, if any, shall

stand closed.

______________________________ JUSTICE C.PRAVEEN KUMAR Date: 13.06.2022.

SM.

THE HON'BLE SRI JUSTICE C.PRAVEEN KUMAR

Criminal Petition No. 16614 of 2014

Date: 13.06.2022

SM.