Order vs Assistant Public Prosecutor Of
2023 Latest Caselaw 3423 AP

     THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR

            CRIMINAL PETITION No.1247 of 2020

ORDER:

No representation for petitioners/A1 to A5 and learned

Assistant Public Prosecutor of respondent No.1 is present.

2. This Criminal Petition is filed by accused under Section

482 CrPC seeking quashment of further proceedings in

C.C.No.191 of 2019 on the file of V Additional Judicial

Magistrate of First Class, Tirupati.

3. Learned Assistant Public Prosecutor submits that

subsequently the case was tried by the learned magistrate and

by a judgment all the accused were acquitted. Therefore, it is

submitted that this petition has become infructuous.

4. In the result, this Criminal Petition is dismissed as

infructuous.

As a sequel, miscellaneous applications pending, if any,

shall stand closed.

_____________________________ Dr. V.R.K.KRUPA SAGAR, J Date: 13.07.2023 DVS

Dr. VRKS, J Crl.P.No.1247 of 2020

THE HON'BLE JUSTICE Dr. V.R.K.KRUPA SAGAR

CRIMINAL PETITION No.1247 of 2020

Date: 13.07.2023

DVS