T.Raja Sekhar vs The State Of A.P., Another
2023 Latest Caselaw 5209 AP

Citation : 2023 Latest Caselaw 5209 AP
Judgement Date : 30 October, 2023

Andhra Pradesh High Court - Amravati

T.Raja Sekhar vs The State Of A.P., Another on 30 October, 2023

       HON'BLE SRI JUSTICE K.SURESH REDDY

                  CRL.P.NO.7062 OF 2015

ORDER:-

      When the matter is taken up for hearing, the learned

counsel for the petitioner states that during pendency of the

present Criminal Petition, the trial court proceeded with the

trial of the case since there was no interim stay passed by this

court. Further, the Court below by way of judgment, dated

13-03-2023

, convicted the petitioner and questioning the

same, the petitioner herein has filed a Criminal Appeal.

Therefore, the learned counsel for the petitioner states that

the present Criminal Petition has become infructuous.

Accordingly, recording the above said submission of the

learned counsel for the petitioner, the present Criminal

Petition is dismissed as infructuous.

Miscellaneous applications pending, if any, shall stand

closed in consequence.

_______________ K.SURESH REDDY,J 30-10-2023.

TSNR

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