A. Venkateswara Reddy, vs The State Of Ap Rep By Its Pp Hyd., ...
2021 Latest Caselaw 1339 Tel

           THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                 CRIMINAL PETITION No.8480 of 2011
ORDER:

This criminal petition is filed to quash the proceedings in

CC.No.508 of 2010 on the file of the XV Metropolitan Magistrate,

Cyberabad at Medchal.

2. On 07.04.2021, when the matter came up for hearing,

Mr. Sharath Saran, representing Mr. S. Ashok Anand Kumar, learned

counsel for the respondent No.2, submitted that the matter has

become infructuous, as CC.No.508 of 2010 on the file of the XV

Metropolitan Magistrate, has been disposed and the case ended in

acquittal vide judgment dated 31.12.2019. A memo dated 08.04.2021

was filed by the counsel for the respondent No.2 along with the hard

copy of the case status information available on ecourts India website.

The case status information confirms that CC.No.508 of 2010 ended in

acquittal of the petitioner-accused herein. The same is taken on

record.

In view of the above, the criminal petition is dismissed as

infructuous. Pending miscellaneous petitions, if any, shall stand closed.

__________________ B. VIJAYSEN REDDY, J April 23, 2021 DSK