P. Veera Reddy, vs The State Of Andhra Pradesh,
2023 Latest Caselaw 1698 Tel

       THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

WRIT PETITION NO.15166 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 as

charge sheet has been filed on 05.09.2014 vide C.C. No.656 of 2014

in Crime No.73 of 2004, dated 09.04.2014 on the file of Chengomul

Police Station, Vikarabad District for the offences punishable

under Section 34 (a) of Andhra Pradesh Excise Act, 1968 and the

case was ended in "Acquittal" on 08.02.2017 on the file of the

Hon'ble Judicial Magistrate of First Class, Parigi, Ranga Reddy

District. Copy of the said judgment along with the written

instructions dated 17.04.2023 of Sub-Inspector of Police,

Chengomal Police Station, Vikarabad District is placed on record.

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