Andhra Pradesh High Court - Amravati
G.Kutumba Rao, W.G.Dt., vs State Of Ap. Rep. Pp And Anr., on 5 October, 2021
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
HON'BLE SRI JUSTICE JOYMALYA BAGCHI
CRIMINAL PETITION No.14121 OF 2013
(Taken up through video conferencing)
ORDER:
1. Registration of FIR No.182 of 2013, dated 01.11.2013, on the file of Station House Officer, Narasapuram Town Police Station, West Godavari District, for the offence under Section 338 of IPC, has been assailed by the Petitioner/Accused in this Petition.
2. Learned Special Assistant Public Prosecutor, on instructions, submits that, after conclusion of trial, the petitioner/accused has been convicted and sentence of fine was imposed upon him by the trial Court.
3. In view of the aforesaid, the Criminal Petition is dismissed as having become infructuous. Interim order, if any, stands vacated.
4. As a sequel, miscellaneous applications pending, if any, in this Criminal Petition, shall stand closed.
________________________ JOYMALYA BAGCHI, J Date: 05-10-2021 Dsh