Andhra Pradesh High Court - Amravati
Garikana Yellaji 4 Others vs Suggu Syamala Devi Another on 2 September, 2020
Author: C. Praveen Kumar
Bench: C. Praveen Kumar
THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
Criminal Petition No. 6327 of 2013
ORDER:
Heard the parties through BlueJeans video conferencing app.
1) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, came to be filed seeking to quash the proceedings in C.C. No. 1122 of 2010 on the file of I Additional Chief Metropolitan Magistrate, Visakhapatnam District.
2) At the time, when the matter is taken up, the learned Public Prosecutor on instructions states that, the trial in the case is over and the petitioners/accused were acquitted for the offence punishable under Section 448 of IPC, however, they were convicted for the offence punishable under Sections 506 and 509 IPC and fine was imposed, and nothing survives for adjudication in the present Criminal Petition and that the same may be dismissed as infructuous.
3) In view of the statement made by the learned Public Prosecutor, the Criminal Petition is dismissed as infructuous. No order as to costs.
4) Consequently, miscellaneous petitions pending, if any, shall stand closed.
______________________________ JUSTICE C.PRAVEEN KUMAR Date: 02.09.2020 SM.
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THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR Criminal Petition No. 6327 of 2013 Date: 02.09.2020 SM.