P.Sekhara Reddy vs The State Of Ap., 5 Others
2024 Latest Caselaw 7219 AP

Andhra Pradesh High Court - Amravati

P.Sekhara Reddy vs The State Of Ap., 5 Others on 14 August, 2024

Author: K.Suresh Reddy

Bench: K Suresh Reddy

 APHC010534012016
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                             [3486]
                            (Special Original Jurisdiction)

              WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
                  TWO THOUSAND AND TWENTY FOUR

                                    PRESENT

              THE HONOURABLE SRI JUSTICE K SURESH REDDY

           THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY

                      CRIMINAL APPEAL NO: 1047/2016

Between:

P.sekhara Reddy                                                      ...APELLANT

                                        AND

The State Of Ap 5 Others and Others                               ...RESPODENT(S)

Counsel for the Apellant:

   1. M RAVINDRA

Counsel for the Respodent(S):

   1. D PURNACHANDRA REDDY

   2. PUBLIC PROSECUTOR (AP)

The Court made the following:


                                 JUDGMENT

(Per Hon'ble Sri Justice K.Suresh Reddy)

On 07.08.2024, when the matter is taken up for hearing, learned counsel for the appellant submitted that during pendency of the present criminal appeal, the appellant died. As such this Court asked him to file a memo to that effect.

2. Today, when the matter is taken up for hearing, learned counsel for the appellant submitted that nobody is turning up inspite of letters addressed to the parties and L.R.'s also not coming forward to prosecute the present appeal.

3. On the other hand, learned Assistant Public prosecutor, on instructions, confirms the death of the appellant. He filed death certificate of the appellant evidencing that the appellant died on 13.05.2021. He also annexed a letter addressed by the wife of the appellant along with the death certificate indicating the L.R.'s of the deceased appellant are not interested in prosecuting the appeal.

4. In that view of the matter, the appeal is dismissed as abated.

As a sequel, pending interlocutory applications, if any, shall stand closed.

_________________________ JUSTICE K.SURESH REDDY

______________________________ JUSTICE K SREENIVASA REDDY,J

Date: 14.08.2024 Vnb

HONOURABLE SRI JUSTICE K SURESH REDDY

&

HONOURABLE SRI JUSTICE K SREENIVASA REDDY

Date: 14.08.2024

Vnb