Ch.Kulasekhar Reddy 12 Ors. vs The State Of Andhra Pradesh ...
2023 Latest Caselaw 2996 AP

     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

            CRIMINAL PETITION No. 5663 of 2016

ORDER:

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

by the petitioners/Accused Nos.3 to 15, seeking to quash the

proceedings in Crime No.35 of 2016 on the file of Maddanur

Police Station, YSR Kadapa District registered for the offence

under Sections 147, 148, 323, 324, 307 and 452 read with 149

IPC.

2. Sri Chaitanya Bhargav, learned counsel representing Sri

Karri Murali Krishna, learned counsel for the petitioners is

present.

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

would submit that after investigation in the above crime, charge

sheet was filed, numbered as S.C.No.288 of 2017, the same was

disposed of on 10.10.2019 and A.1 to A.31 were acquitted by the

trial Court and filed a copy of the judgment.

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. If the case

against any of the petitioners herein is pending, they are at

liberty to file fresh petition to question the charge sheet pending

against them.

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

JUSTICE DUPPALA VENKATA RAMANA 09.05.2023

DNS

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

CRIMINAL PETITION No. 5663 OF 2016

09.05.2023

DNS