Suggu Bhaskararao vs The State Of Andhra Pradesh
2024 Latest Caselaw 4812 AP

Andhra Pradesh High Court - Amravati

Suggu Bhaskararao vs The State Of Andhra Pradesh on 26 June, 2024

                                   1
                                                                         (VS,J
                                                      Crl.P.No.11405 of 2018)

APHC010805182018
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                       [3333]
                          (Special Original Jurisdiction)

             WEDNESDAY ,THE TWENTY SIXTH DAY OF JUNE
                 TWO THOUSAND AND TWENTY FOUR

                                PRESENT

               THE HONOURABLE SMT JUSTICE V.SUJATHA

                   CRIMINAL PETITION NO: 11405/2018

Between:

Suggu Bhaskararao and Others                 ...PETITIONER/ACCUSED(S)

                                  AND

The State Of Andhra Pradesh and        ...RESPONDENT/COMPLAINANT(S)
Others

Counsel for the Petitioner/accused(S):

  1. M V ARCHITA

  2. KRISHNA RAO MODHALAVALASA

Counsel for the Respondent/complainant(S):

  1. PUBLIC PROSECUTOR (AP)

  2. KARRI MURALI KRISHNA

The Court made the following:
                                        2
                                                                                (VS,J
                                                             Crl.P.No.11405 of 2018)




ORDER :

Ms. M.V.Archita, learned counsel representing, Sri M.Krishna Rao,

learned counsel for the petitioners has stated that pending the present

Criminal Petition, the trial Court has acquitted the petitioners/accused herein,

vide judgment in C.C.No.73 of 2018 on the file of the Court of the learned

Judicial Magistrate of 1st Class at Kotabommali, Srikakulam District. As such,

the cause in the present Criminal Petition does not survive and the matter has

become infructuous.

2. Recording the above submission, the Criminal Petition is

dismissed as infructuous. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Criminal Petition shall

stand closed.

___________________ JUSTICE V.SUJATHA 26th June,2024.

RPD.

(VS,J Crl.P.No.11405 of 2018)

THE HONOURABLE SMT JUSTICE V.SUJATHA

CRIMINAL PETITION NO: 11405 OF 2018

Date: 26.06.2024.

RPD.