Andhra Pradesh High Court - Amravati
Srirangam Satya Durga, vs The State Of Andhra Pradesh on 2 February, 2024
HON'BLE Ms. JUSTICE B.S.BHANUMATHI
Criminal Petition No.38 OF 2022
ORDER:
This criminal petition is filed under Section 482 of Cr.P.C. to quash the proceedings in Crime No.958 of 2021 on the file of Eluru II Town Police Station, West Godavari District against the petitioners.
2. Mrs. Ch.Meena, learned counsel representing the learned counsel for the petitioners submitted that the crime was settled out of Court after its registration, and the relief has become infructuous.
Accordingly, the criminal petition is dismissed as infructuous.
Pending miscellaneous applications, if any, shall stand closed.
_____________________ B.S.BHANUMATHI, J Date: 02.02.2024.
NSM 2 89 HON'BLE Ms. JUSTICE B.S.BHANUMATHI Criminal Petition No.38 OF 2022 Date:02.02.2024.
NSM