Thirupathi Subbarao vs The State Of Andrha Pradesh
2024 Latest Caselaw 9407 AP

Andhra Pradesh High Court - Amravati

Thirupathi Subbarao vs The State Of Andrha Pradesh on 16 October, 2024

APHC010391122024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                        [3369]
                          (Special Original Jurisdiction)

            WEDNESDAY ,THE SIXTEENTH DAY OF OCTOBER
                TWO THOUSAND AND TWENTY FOUR

                                PRESENT

        THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

                   CRIMINAL PETITION NO: 6263/2024

Between:

  1. THIRUPATHI SUBBARAO, S/O. ARJUNA RAO, AGED 33 YEARS,
     OCC AGRICULTURE, R/O. D.NO. 4-59/1,  NEAR RAMALAYAM
     TEMPLE, KEDARALANKA VILLAGE,        KAPILESWARAPURAM
     MANDAL, DR.B.R. AMBEDKAR KONASEEMA DISTRICT

                                                ...PETITIONER/ACCUSED

                                   AND

  1. THE STATE OF ANDRHA PRADESH, Through S.H.O. Angara Police
     Station, Police Station, Rep. by Public Prosecutor, High Court of AP at
     Amaravati.

                                         ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:

  1. RAMBABU KOPPINEEDI

Counsel for the Respondent/complainant:

  1. PUBLIC PROSECUTOR

The Court made the following:
 JUDGMENT:

Learned counsel for the petitioner submits that he has given no objection certificate to the party.

2. It appears that the petitioner has not engaged any Advocate to represent the matter.

3. As the petitioner is not interested to prosecute the matter, this Criminal Petition is dismissed.

Consequently, miscellaneous petitions pending if any, stand closed.

____________________________________ JUSTICE T. MALLIKARJUNA RAO

Date :16.10.2024 MH THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO

CRIMINAL PETITION NO: 6263/2024

Date :16.10.2024 MH