Shenigaram Nawaz Reddy vs The State Of Andhra Pradesh
2023 Latest Caselaw 287 Tel

     THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

          CRIMINAL REVISION CASE No.532 of 2010

ORDER:

This Criminal Revision Case is filed against the Judgment

dated 11.03.2010 in Crl.A.No.82 of 2009 passed by the learned

Principal Sessions Judge, Medak at Sanga Reddy in confirming

the Judgment dated 22.10.2009 in C.C.No.386 of 2006 passed

by the learned First Class Judicial Magistrate at Zaheerabad.

2. Today when the matter came up for hearing, the learned

Counsel for the petitioner stated that petitioner/accused passed

away on 12.03.2019 and a memo is also filed to that extent.

3. The learned Public Prosecutor is also present and ratifies

the same.

4. As the petitioner/accused died on 12.03.2019, the

present Criminal Revision Case is dismissed as abated.

Miscellaneous petitions pending, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA DATED: 20.01.2023 tri

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

CRIMINAL REVISION CASE No. 532 of 2010

DATED: 20.01.2023

TRI