HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CRIMINAL PETITON No. 15558 OF 2016
ORDER:
This criminal petition is filed seeking quashment of the proceedings in
connection with Crime No.183 of 2016 of Dhone Rural P.S., Dhone Mandal,
Kurnool District, against the petitioners/accused.
Though the matter is listed today under the caption "for dismissal", there is
no representation on behalf of the petitioners.
Learned Assistant Public Prosecutor, on instructions, submits that charge
sheet in respect of the aforesaid crime had been filed before the Court concerned
and the petitioners were acquitted of the charges leveled against them, by the
Special Court for SC/ST Cases-cum-VI Additional District & Sessions Court,
Kurnool, vide judgment date 06.03.2020 in S.C.No.159 of 2017 and hence, the
criminal petition becomes infructuous.
Recording the submission made by the learned Assistant Public Prosecutor,
the Criminal Petition is dismissed as infructuous.
As a sequel, miscellaneous applications, if any, pending shall stand closed.
____________________________________ VENKATESWARLU NIMMAGADDA, J 2nd May, 2022 cbs 2
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
Criminal Petition No. 15558 of 2016
2nd May, 2022 3
cbs
