Pampana Satyanarayana 6 Ors vs The State Of A.P. Rep. By P.P. ...
2023 Latest Caselaw 2955 AP

      HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

             CRIMINAL PETITION No.17240 of 2016

ORDER:

This Criminal Petition is filed under Section 482 Cr.P.C.,

by the petitioners/Accused Nos.1 to 7, seeking to quash the

proceedings in S.C.No.291 of 2015 on the file of the Court of the

Assistant Sessions Judge, Narasapuram, West Godavari District

for the offence under Sections 379, 428 and 354 read with 34

IPC.

2. None appeared on behalf of the petitioners.

3. At the time of hearing, learned Special Assistant Public

Prosecutor would submit that S.C.No.291 of 2015 was disposed

of by the Trial Court on 07.02.2023, accused were acquitted

filed a copy of the judgment of the Trial Court.

4. In that view of the matter, nothing survives in keeping the

petition pending for adjudication. Therefore, recording the

submission of the learned Assistant Public Prosecutor, the

Criminal Petition is dismissed as infructuous.

5. Pending applications, if any, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 08.05.2023 DNS

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

CRIMINAL PETITION No. 17240 OF 2016

08.05.2023

DNS