Tanneru Subba Rao vs The State Of Ap., Rep Byits P.P And ...
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Andhra Pradesh High Court - Amravati

Tanneru Subba Rao vs The State Of Ap., Rep Byits P.P And ... on 26 October, 2024

APHC010635592014
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                       [3367]
                             (Special Original Jurisdiction)

            SATURDAY,THE TWENTY SIXTH DAY OF OCTOBER
                 TWO THOUSAND AND TWENTY FOUR

                                  PRESENT

                   THE HONOURABLE SRI JUSTICE V SRINIVAS

                    CRIMINAL REVISION CASE NO: 1098/2014

Between:

Tanneru Subba Rao                                              ...PETITIONER

                                     AND

The State Of Ap Rep By its P P And Anothers and Others ...RESPONDENT(S)

Counsel for the Petitioner:

   1. D V CHALAPATHI RAO

Counsel for the Respondent(S):

   1. PUBLIC PROSECUTOR (AP)

The Court made the following:


ORDER:

This present Criminal Revision case is filed against the order, dated

21.05.2014 passed by the learned I Additional District and Sessions Judge,

Guntur in Crl.M.P.No.224 of 2014 in Crl.A.No.129 of 2014 which was

preferred against the judgment and sentence passed in C.C.No.102 of 2012

on the file of the learned Special Judicial First Class Magistrate (Prohibition

and Excise), Guntur.

2. As per the information from the e-Court Services, the Crl.A.No.129 of

2014 was disposed on 26.10.2016.

3. Since Crl.A.No.129 of 2014 has been disposed of, the present Criminal

Revision Case is dismissed as infructuous. No order as to costs.

As a sequel, pending applications, if any, shall stand closed.

___________________ JUSTICE V.SRINIVAS Date: 26.10.2024.

KNN