Shaik Parvez Ahmed 2 Ors vs State Of A.P. Thorugh Sho, Rep. By P.P. ...
2024 Latest Caselaw 1290 AP

Andhra Pradesh High Court - Amravati

Shaik Parvez Ahmed 2 Ors vs State Of A.P. Thorugh Sho, Rep. By P.P. ... on 15 February, 2024

Author: K Suresh Reddy

Bench: K Suresh Reddy

                                                                            [ 3239 ]

             IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                   THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
                       TWO THOUSAND AND TWENTY FOUR

                                     PRESENT


                 THE HONOURABLE SRI JUSTICE K SURESH REDDY

                      CRIMINAL PETITION NO: 13413 OF 2016

Between:

   1. SHAIK PARVEZ AHMED & 2 ORS, s/o Late Mastan, occ: Lab Technician, r/o D.No.
      37-1-160(2), Islampet, 2nd Lane, Ongole, Prakasam District.
   2. Smt. Asmath Shaik, w/o Late Mastan, occ: Housewife, r/o D.No. 37-1-160(2),
      Islampet, 2nd Lane, Ongole, Prakasam District.
   3. Gulabsha, d/o Late Mastan, occ: Household, r/o D.No. 37-1-160(2), Islampet,
      rd Lane, Ongole, Prakasam District.

                                                         ...PETITIONER/ACCUSED(S)
                                        AND

   1. STATE OF A P THORUGH SHO REP BY P P ANOTHER, through S.H.O., Vinukonda
      Police Station, Prakasam District, rep. by its Public Prosecutor, High Court,
      Hyderabad.
   2. Shaik Nazma, w/o Parvez Ahmad, r/o Near Jandachettu Bazaar, Kotanalsa
      Bazar, Vinukonda Town, Prakasam District.

                                                    ...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 call for the records relating to the charge sheet in C.C.No.6 of 2016 on
the file of the Judicial First Class Magistrate, Vinukonda, and quash the
proceedings thereon, and to grant such other relief or reliefs

I.A. NO: 1 OF 2016(CRLPMP. NO: 15132 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 to grant stay of all further proceedings including the appearance of the
 petitioners in C.C.No.6 of 2016 on the file of the Judicial First Class Magistrate,
Vinukonda, pending disposal of the main Criminal Petition,

       This Petition coming on for hearing,upon perusing the Memorandum of
Grounds of Criminal Petition and upon hearing the arguments of Sri MEKALA RAMA
MURTHY ,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:
                        HON'BLE SRI JUSTICE K. SURESH REDDY

                         Criminal Petition No.13413 of 2016

ORDER:

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

as well as the learned Assistant Public Prosecutor, on instructions, state that the main

calendar case itself was disposed of and the case ended in acquittal by judgment

dated 16.02.2023 and thus, the matter has become infructuous.

Recording the said submission, the criminal petition is dismissed as infructuous.

Miscellaneous petitions if any, pending in this criminal petition shall stand

closed.

_______________________ Justice K. SURESH REDDY Date: 15.02.2024 BSS HON'BLE SRI JUSTICE K. SURESH REDDY

Criminal Petition No.13413 of 2016

Date: 15.02.2024

BSS