V.Vittal vs The State Of Ap
2023 Latest Caselaw 2552 AP

 IN THE HIGH COURT OF ANDHRA PRADESH:: AMARAVATHI

           HON'BLE SRI JUSTICE NINALA JAYASURYA

                CRIMINAL PETITION No.6634 OF 2018
V.Vittal                                         ... Petitioner

       Versus
The State of Andhra Pradesh, represented by
its Public Prosecutor and another.                     ... Respondents

Counsel for the petitioner : Ms.G.Bhanu Priya

Counsel for the 1st respondent : Assistant Public Prosecutor
Counsel for the 2nd respondent : --

ORDER:

Heard learned counsel for the petitioner and learned Assistant

Public Prosecutor for the 1st respondent-State.

At the time of considering the matter, it is stated that the case

in C.C.No.2415 of 2015 on the file of the Court of IV Additional Chief

Metropolitan Magistrate, Vijayawada, Krishna District was transferred

to the Court of III Judicial Magistrate of First Class, Tirupati and

renumbered as C.C.No.85 of 2019 and the petitioner was acquitted by

Judgment dated 28.12.2022.

In view of the same, nothing survives for adjudication and the

Criminal Petition is accordingly closed.

Consequently, miscellaneous applications, pending if any, shall

stand closed.

_____________________ NINALA JAYASURYA, J Date: 27.04.2023.

BLV

HON'BLE SRI JUSTICE NINALA JAYASURYA

CRIMINAL PETITION No.6634 OF 2018

Dt: 27.04.2023

BLV