Chilamkuri Subba Lakshumma vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 5229 AP

           THE HON'BLE SRI JUSTICE K. SURESH REDDY

            CRIMINAL PETITION No. 9143 OF 2015

ORDER:

When the matter is taken up for hearing, there is no

representation on behalf of the petitioner. The learned

Assistant Public Prosecutor states that as there was no stay

in the present Criminal Petition, P.R.C was committed to the

Court of Session and numbered as S.C.No.12 of 2015 on the

file of the II Additional Sessions Judge, Kadapa at Proddutur.

The trial in the said Sessions case was concluded and the

case ended in conviction by Judgment, dated 24.08.2023. As

such, the cause in the present Criminal Petition does not

survive for adjudication.

Accordingly, recording the above said submission, as

the main Sessions Case itself was disposed of, the present

Criminal Petition is dismissed as infructuous.

Miscellaneous applications pending, if any, shall stand

closed in consequence.

___________________________ SRI K.SURESH REDDY, J

Date: 31.10.2023 RSI/TSNR

THE HON'BLE SRI JUSTICE K. SURESH REDDY

CRIMINAL PETITION No. 9143 of 2015

Date: 31.10.2023.

RSI/TSNR