Andhra Pradesh High Court - Amravati
Karunakaram Prasad And 2 Others vs A.P.E.P.D.C.L Bobili And Another on 20 August, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
CRIMINAL PETITION No.6482 OF 2017
(Taken up through video conferencing)
Karunakaram Prasad and two others
.. Petitioners
Versus
1. A.P.E.P.D.C.L.Bobbili represented
by its Divisional Electrical Engineer
(Operation) Sri Koda Chalapathi Rao
and another.
..Respondents.
Counsel for Petitioners : Sri T.Pradhyumna Kumar Reddy
Counsel for respondent No.1 : Public Prosecutor
Counsel for respondent No.2 : -
ORAL ORDER
Dt: 20.08.2020 This Criminal Petition has been filed seeking to quash the proceedings in C.C.No.218 of 2013 on the file of the Additional Judicial First Class Magistrate, Bobbili, Vizianagaram.
As per the information available on Case Information System (CIS), the aforesaid case has already been disposed of on 22.11.2018. Therefore, this petition has now rendered infructuous.
Accordingly, this Criminal Petition is dismissed as infructuous. As a sequel, all the pending miscellaneous applications shall stand closed.
J.K. MAHESHWARI, CJ klpd THE CHIEF JUSTICE J.K. MAHESHWARI CRIMINAL PETITION No.6482 OF 2017 Dt: 20.08.2020 klpd