Battikadi Kishan Goud, Nizamabad ... vs Prl Secy, Prohibition Excise ...
2022 Latest Caselaw 669 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

              WRIT PETITION No.8155 OF 2014

ORDER:

This Writ Petition, under Article 226 of the Constitution of

India, is filed seeking writ of Mandamus declaring the action of

the respondent No.4 in registering crime against the petitioner

vide COR No.479 of 2013-2014 for the offence under Section 8

(c) read with 22 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, as arbitrary, illegal and consequently, to

set aside the same.

2. Heard learned counsel for the petitioner, learned Assistant

Government Pleader for Home, appearing for the respondents

and perused the record.

3. In the course of submissions, learned Assistant

Government Pleader for Home brought to the notice of this Court

that the subject crime ended in acquittal vide Judgment, dated

12.04.2018 passed in N/S.C.No.1 of 2016 by the I Additional

Sessions Judge, Nizamabad and therefore, the cause in the Writ

Petition does not survive for adjudication.

4. The said submission of learned Assistant Government

Pleader for Home is taken on record.

5. Since, it is stated that the subject crime ended in acquittal,

no further orders are required to be passed in this Writ Petition.

6. Accordingly, the Writ Petition is dismissed as infructuous.

Miscellaneous Petitions, if any, pending in this Writ

Petition shall stand closed. There shall be no order as to costs.

____________________ Dr. SHAMEEM AKTHER, J Date: 15.02.2022 YVL

THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

WRIT PETITION No.8155 OF 2014

Date:15.02.2022

YVL