M Rama Rao vs The State Of Ap
2024 Latest Caselaw 9451 AP

Andhra Pradesh High Court - Amravati

M Rama Rao vs The State Of Ap on 17 October, 2024

APHC010094692019    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                             AT AMARAVATI                       [3368]
                      (Special Original Jurisdiction)

     THURSDAY, THE SEVENTEENTH DAY OF OCTOBER
          TWO THOUSAND AND TWENTY FOUR

                                PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   WRIT PETITION NO: 4263/2019

Between:

M Rama Rao                                           ...PETITIONER

                                   AND

The State of AP and Others                      ...RESPONDENT(S)

Counsel for the Petitioner:

1. G V S MEHAR KUMAR

Counsel for the Respondent(S):

1. GP FOR HOME (AP)

The Court made the following order:

This Writ Petition under Article 226 of the Constitution of India is filed for the following relief:

"to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents 2 of 5 in releasing the 6th respondent from the Judicial Custody without completing the sentence as per the orders dt 842005 made in Criminal Appeal No 527/2005 on the file of

the Honble Supreme Court in modifying the sentence imposed by this Honble Court vide orders dt 76 2002 made in Crl A No 1342/2000 without considering the representation dt 10102018 is illegal arbitrary and contrary to the Judgments rendered by the Honble Supreme Court and pass such..."

2. Sri G.V.S.Mehar Kumar, learned counsel for the petitioner

would submit that the cause in the Writ Petition does not survive

for further adjudication and the Writ Petition has become

infructuous.

3. Learned Assistant Government Pleader for Home

appearing for the State is present.

4. Recording the submission made by learned counsel for the

petitioner, the Writ Petition is dismissed as infructuous. There

shall be no orders as to costs.

As a sequel thereto, the interlocutory applications, if any,

pending in this Writ Petition shall stand closed.

_______________________ ___ JUSTICE B.V.L.N. CHAKRAVARTHI 17.10.2024.

PSA

THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI

WRIT PETITION NO: 4263 of 2019

Date: 17.10.2024 PSA