Karamthot Jagadeesh Naik vs The State Of Andhra Pradesh
2023 Latest Caselaw 2878 AP

     IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
              HON'BLE SRI JUSTICE NINALA JAYASURYA
                CRIMINAL PETITION No.5401 OF 2018
Between:-
KaramthotJagadeesh Naik
and others
                                    ... Petitioners/Accused Nos.1 to 5
        and
State of Andhra Pradesh, Rep. by its Public Prosecutor
and another
                                                   ... Respondents
Counsel for the petitioners    :     Mr.P.V.L. Bhanu Prakash
Counsel for respondent No.1 :        The Public Prosecutor


ORDER:

It is represented on behalf of learned counsel for the

petitioners that the Trial Court acquitted the petitioners in the

C.C. No.15 of 2018, vide judgment dated 19.2.2019. In view of

the said statement, nothing survives for adjudication.

2. Accordingly, the criminal petition is closed. Miscellaneous

applications, pending if any, shall stand closed.

________________________ NINALA JAYASURYA, J May 04, 2023.

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