Andhra Pradesh High Court - Amravati
Diddaluru Lakshmiparvathi Duddukuru ... vs The State A.P.,Rep.,Pp And Another on 17 July, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
TRANSFER CRIMINAL PETITION No.257 OF 2016
(Taken up through video conferencing)
Diddaluru Lakshmiparvathi @ Duddukuru
Lakshmi Parvathi W/o. Audinarayana Rao,
Aged about 46 years, r/o. NDR Layout,
Osman Sahebpet, Nellore Town and District
.. Petitioner
Versus
1. The State of A.P., through S.H.O.,
Palamaner Urban Police Station,
Chittoor District, represented by its
Public Prosecutor, High Court,
Hyderabad
2. A.Markondaiah, S/o. A.Narasimhulu,
Aged about 46 years, D.No.2-70/8,
K.V.S. Street, Palamaner Town
.. Respondents
Counsel for Petitioner(s) : Sri K.Srinivas
Counsel for respondent No.1 : Public Prosecutor
Counsel for respondent No.2 : Sri P.Srinivasulu
ORAL ORDER
Dt: 17.07.2020 This Transfer Criminal Petition has been filed seeking to withdraw C.C.No.152 of 2015 now pending on the file of the Judicial First Class Magistrate, Palamaner, Chittoor District, to the Court of II Additional Judicial Magistrate of First Class, Nellore to be tried along with C.C.No.17/2016, having competent jurisdiction to try the same.
As per the information available on Case Information System (CIS), the aforesaid case has already been settled before lok adalat on 14.07.2018. Therefore, this petition has now rendered infructuous.
Accordingly, this Transfer Criminal Petition is dismissed as infructuous. As a sequel, all the pending miscellaneous applications shall stand closed.
J.K. MAHESHWARI, CJ ARR THE CHIEF JUSTICE J.K. MAHESHWARI TRANSFER CRIMINAL PETITION No.257 OF 2016 Dt: 17.07.2020 ARR