Telangana High Court
J.Vidya Sagar, Chittoor Dt 2 Otrs., vs State Of Ap., Rep. Pp And Anr., on 14 November, 2022
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.14215 OF 2014
ORDER:
This petition, under Section 482 of the Code of Criminal Procedure (for short the 'Cr.P.C'), has been filed by the petitioner/Accused with a prayer to quash the proceedings in F.I.R.No.1 of 2011 of Crime Investigation Department Police Station, Hyderabad Heard.
Learned Assistant Public Prosecutor would submit that as the cause in the F.I.R. pertains to the territorial jurisdiction of Andhra Pradesh and in the year 2016 itself, the case file has been transmitted to the APCID.
Considering the fact that the subject matter belongs to the state of Andhra Pradesh and the case file had already been consigned, no cause remains for consideration for want of jurisdiction, whereupon the relief sought in the petition become ineffective, thus, this petition is dismissed as infructuous. 2
As a sequel, miscellaneous petitions, pending if any, shall stand closed.
_________________ N. TUKARAMJI, J Date: 14.11.2022 Lpd 3 67 THE HONOURABLE SRI JUSTICE N. TUKARAMJI CRIMINAL PETITION No.14215 OF 2014 Date: 14.11.2022.
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