Y.Balachenna Reddy vs S.Pakkira Reddy
2023 Latest Caselaw 2701 AP

     IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
              HON'BLE SRI JUSTICE NINALA JAYASURYA
                CRIMINAL PETITION No.3600 OF 2018
Between:-
Y.Balachenna Reddy
                                              ... Petitioners/Accused
        and
1. S.Pakkira Reddy
2. The State of Andhra Pradesh, Rep. by its Public Prosecutor
                                                    ... Respondents
Counsel for the petitioner     :     Smt.M.Suguna
Counsel for respondent No.2    :     The Public Prosecutor


ORDER:

Smt.V.Dyumani, learned counsel, representing the learned

counsel for the petitioner submits that the petitioner was

convicted by judgment dated 28.12.2021 in C.C.No.1 of 2012 on

the file of the Court of II Additional Judicial Magistrate of First

Class, Kadapa. In view of the same, nothing survives for

adjudication in this Criminal Petition.

2. Accordingly, the criminal petition is closed. Miscellaneous

applications, pending if any, shall stand closed.

________________________ NINALA JAYASURYA, J May 01, 2023.

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