Paruchuri Jaya Lakshmi, Krishna ... vs P.P., Hyd Ano
2022 Latest Caselaw 2513 AP

         THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

                Criminal Petition No. 15371 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 C.C.No. 1028 of 2012 on the file of II Additional

Chief Metropolitan Magistrate, Vijayawada, which was taken on

file for the offences punishable under Section 506 I.P.C. and

Sections 3 and 4 of Dowry Prohibition Act, 1961.

3) It is to be noted that, a charge-sheet came to be filed in

Crime No. 668 of 2011 of S.N. Puram Police Station, Vijayawada

City.

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

Additional Public Prosecutor placed on record a copy of the

Judgment in C.C. No. 1682 of 2015 on the file of IV Additional

Chief Metropolitan Magistrate-Cum-Additional Mahila Magistrate,

Vijayawada [renumbered]. A perusal of the Judgment would show

that, the trial Court after considering the evidence available on

record took the case on file for the offence punishable under

Section 506 I.P.C., only and acquitted the accused on 07.02.2019.

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.

5) 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.

6) 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. 15371 of 2014

Date: 13.06.2022

SM.