Andhra Pradesh High Court - Amravati
Ukkurthi Venkateswara Rao, W.G.Dist. vs P.P., Hyd Ano 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: 9765 OF 2016
Between:
1. UKKURTHI VENKATESWARA RAO, W.G.DIST., S/o. Suribabu, Aged 42
years, Old Iron Business, Surya Chandra Nilayam, Beside Dr. Prasad
Children Hospital, Surya College Road, Jangareddigudem - 534 447, West
Godavari District, Andhra Pradesh
...PETITIONER/ACCUSED(S)
AND
1. P P HYD ANO, Rep. by its Public Prosecutor, High Court Buildings,
Hyderabad
2. Nadipalli Ramesh Babu, S/o. Vyaparulu, Aged about 56 years, Business,
Jangareddigudem 534 447, West Godavari District, Andhra Pradesh
...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 pleased to quash the order dt.30.05.2016 passed in CrlliptP.No. 369
of 2016 in C.C.No.300 of 2015 on the file of Judicial 1st Class Magistrate,
Jangareddigudem and direct the Learned Magistrate to send the Ex.P-1
document to handwriting expert for comparison and determination of age of inks
of the writings and and pass such
I.A. NO: 1 OF 2016(CRLPMP. NO: 10542 OF 2016)
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 pleased to grant stay of all further proceeding in C.C.No.300 of 2015
on the file of Judicial 1st Class Magistrate, Jangareddigudem pending disposal of
the main quash petition and pass such
This Petition coming on for hearing,upon perusing the Memorandum of
Grounds of Criminal Petition and upon hearing the arguments of Sri Y V ANIL
KUMAR ,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 states that the case before the trial court ended in
acquittal by judgment, dated 20-07-2018. 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
