Andhra Pradesh High Court - Amravati
Gopal Sabat vs The State Of Andhra Pradesh on 10 May, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH:: AMARAVATHI
HON'BLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No.4991 OF 2021
Gopal Sabat and another. ... Petitioners/A1 & A2
Versus
The State of Andhra Pradesh, represented by
its Public Prosecutor. ... Respondent
Counsel for the petitioners : Mr.R.Siva Sai Swarup
Counsel for the respondent : Assistant Public Prosecutor
ORDER:
The present Criminal Petition is filed seeking to quash the proceedings against the petitioners/A1 & A2 in F.I.R.No.253 of 2021 dated 23.06.2021 on the file of Maharanipeta Police Station, Visakhapatnam, registered for the offences punishable under Sections 188, 269, 273, 336 of I.P.C., and Section 6(A) of COTPA Act.
At the time of considering the matter, the learned Assistant Public Prosecutor submitted that subsequent to filing of the Criminal Petition, the police have completed investigation and filed charge sheet vide D.D.R.No.67167 of 2022 on the file of the Court of II Additional Chief Metropolitan Magistrate, Visakhapatnam.
In view of the same, nothing survives for adjudication in the matter and accordingly, the Criminal Petition is closed. However, the petitioners/A1 & A2 are at liberty to challenge the Charge Sheet, if they are so advised.
Consequently, miscellaneous applications, pending if any, shall stand closed.
____________________ NINALA JAYASURYA, J Date: 10.05.2023.
BLV 2 HON'BLE SRI JUSTICE NINALA JAYASURYA CRIMINAL PETITION No.4991 OF 2021 Dt: 10.05.2023 BLV