Polampalli Srinivasa Reddy, vs The Government Of Andhra Pradesh ...
2023 Latest Caselaw 1693 Tel

       THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                 WRIT PETITION NO.14498 OF 2014

     ORDER: (ORAL)

            When the matter is taken up for hearing, learned

Assistant Government Pleader for Home has submitted that the

subject matter of this writ petition has become infructuous. It is

further submitted that the then Station House Officer MA Saleem,

Huzurabad Police Station registered a case in Crime No.92 of

2014 on the file of Huzurabad Police Station, Karimnagar District

for the offences punishable under Section 506 of Indian Penal

Code, 1860 ('IPC') and Section 3 (1) & (x) of SCs and STs (POA)

Act, 1989. Charge sheet was filed on 04.08.2014 vide SC. No.108

of 2014 and the case was ended in "Acquittal" by judgment dated

23.05.2016

.

2. Recording the above made submission, the present writ

petition is disposed of as infructuous. There shall be no order as

to costs.

As a sequel thereto, miscellaneous petitions, if any,

pending shall stand closed.

________________________ B. VIJAYSEN REDDY, J

April 19, 2023 NSP