Pokuri Koteshwara Rao, Krishna Dist. vs The State Of A.P., Rep. By P.P. Another
2024 Latest Caselaw 1230 AP

Andhra Pradesh High Court - Amravati

Pokuri Koteshwara Rao, Krishna Dist. vs The State Of A.P., Rep. By P.P. Another on 14 February, 2024

Author: K.Suresh Reddy

Bench: K Suresh Reddy

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                                                                                                                                  IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI [ 3239 ]
                                                                                                                                                (Special Original Jurisdiction)




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

                                                                                                                                                    PRESENT

                                                                                                                                  THE HONOURABLE SRI JUSTICE K SURESH REDDY

                                                                                                                                       CRIMINAL PETITION NO: 2699 OF 2017

Between:
   1. POKURI KOTESHWARA RAO, KRISHNA DIST., S/o Venkata subba Rao,
      Aged about 56 years, Occ: Business, R/o D.No 11-49-372, 2nd Floor, PVSR
      Complex, Sivalayam Street, Vijayawada -1, Krishna District.

                                                                                                                                                                         ...PETITIONER/ACCUSED(S)
                                                      AND
                        1. THE STATE OF A P REP BY P P ANOTHER, Rep by Public Prosecutor, High
                           Court at Hyderabad,
                        2. Gadamsetty Anjani Parvathi, W/o Venkata Raghavendra Rao, Aged about 56
                           years, Rep by her GPA holder Sri Gadamsetty Venkata Rahavendra Rao,
                           Aged about 60 years, R/o D.NO 11-37-7, Chippadavari Street, Vijayawada -1.

                                                                                                                                                                  ...RESPONDENT/COMPLAINANTS

Petition under Section 437/438/439/482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court to quash the orders dt: 07-032017 in Crl.R.P.No 4/2017 on the file of XIII Addl. District & Sessions Judge (F.T.C), Vijayawada confirming the orders dt:

15-12-2016 on the file of II Special Magistrate Court, Vijayawada in Crl.M.P.No 6052/2016 and pass

I.A. NO: 1 OF 2017(CRLPMP. NO: 2671 OF 2017)

Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition,the High Court may be pleased to grant interim stay of all further proceedings in C.C.NO 547/2015 on the file of II Special Magistrate, Vijayawada, pending disposal of the Crl.P., and pass

This Petition coming on for hearing,upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri PARSA ANANTH NAGESWAR RAO ,Advocate for the Petitioner and the Public Prosecutor (TG/AP) on behalf of the Respondent No. and of Sri_Advocate for the Respondent No.

The Court made the following:

Today when the matter is taken up for hearing, the learned counsel

for the petitioner, who appeared through on-line, states that the case

before the trial court ended in acquittal by judgment, dated 19-04-2023.

As such, the Criminal Petition has become infructuous.

Accordingly, recording the above said submission, the Criminal

Petition is dismissed as infructuous.

Miscellaneous applications pending, if any, shall stand closed in

consequence.

_______________ K.SURESH REDDY,J 14-02-2024.

TSNR