P. Masthan Valli, vs Shaik Mahaboob Basha, Another,
2022 Latest Caselaw 1353 AP

          HON'BLE SRI JUSTICE K.SURESH REDDY

                   CRL.R.C.No. 417 of 2008

ORDER:-

     The present Criminal Revision Case is filed by the

petitioner questioning the judgment of acquittal passed by the II

Additional District and sessions Judge, Chittoor at Madanapalle in

S.C.No.134 of 2007, dated 12-11-2007. The petitioner was

examined as Pw.1 in the above Sessions Case. The mother and

sister of the petitioner were killed and accused faced trial under

Section 302, 201 and 404 IPC. After an elaborate trial, the

learned trial judge acquitted the accused by judgment impugned

herein.

     During the pendency of Criminal Revision Case, the

petitioner filed Crl.M.P.No.1966 of 2008 seeking custody of

Mos.6 to 12 (jewellary items) which belong to his mother and

sister. This court, by an order, dated 24-09-2008 returned Mos.6

to 12 to the petitioner on condition of executing a personal bond

of Rs.25,000/-. In view of the said order, the learned counsel for

the petitioner submits that he has no further grievance in this

Criminal Revision Case and requests this Court to close the

Criminal Revision Case while making the above interim order as

absolute. On the other hand, the learned Special Assistant Public

Prosecutor also states that he has no objection in closing the

Criminal Revision Case.
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     Accordingly, recording the above said submissions, while

making the Order, dated 24-09-2008 passed in Crl.M.P.No.1966

of 2008 as absolute, the Criminal Revision Case is closed as no

further orders are necessary.

     Miscellaneous Petitions pending, if any, shall stand closed

in consequence.

                                         __________________
                                            K.SURESH REDDY,J
16-03-2022

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TSNR