C.Pandurangam Pandu Rangaiah Anr vs The State Of Ts., Rep. By P.P. ...
2021 Latest Caselaw 2830 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

            CRIMINAL PETITION No.3390 of 2017

ORDER:

This Criminal Petition, under Section 482 of the Code of

Criminal Procedure, 1973, is filed by the petitioners, seeking to

quash the proceedings against them in C.C.No.260 of 2012 on

the file of Judicial Magistrate of First Class, Jadcherla.

2. Heard. Perused the record.

3. In the course of submissions, it is brought to the notice of

this Court by the learned Assistant Public Prosecutor, that the

subject Calendar Case ended in acquittal, vide judgment, dated

27.11.2019.

4. In view of the above submission, nothing survives for

adjudication in this Criminal Petition.

5. Accordingly, this Criminal Petition is dismissed as

infructuous.

Miscellaneous Petitions, if any, pending in this Criminal

Petition shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J 29th September, 2021 Bvv