Alluri Krishnam Raju, W.G. Dist. vs State Of A.P., Rep. By P.P., Hyd Anr
2022 Latest Caselaw 2514 AP

          THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

               Criminal Petition No. 14056 of 2014

ORDER:

1) As there was no representation on behalf of the Petitioner on

05.05.2022, the matter was directed to be listed on 06.05.2022

under the caption "for Orders". Even today also there is no

representation on behalf of the Petitioner.

2) Heard learned Additional Public Prosecutor and perused the

record.

3) 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. 204 of 2014 on the file of Additional

Judicial Magistrate of I Class, Narsapur, which arose out of Crime

No. 76 of 2014 of Mogalthur Police Station, registered for the

offences punishable under Sections 171(E), 188 read with Section

511 IPC.

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 respect of the said crime to show that on 14.03.2017

the said case is ended in acquittal after it is transferred and

renumbered as C.C. No. 17 of 2016 on the file of Principal Junior

Civil Judge, Eluru.

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. 14056 of 2014

Date: 13.06.2022

SM.