Andhra Pradesh High Court - Amravati
K.V.Raman, Nellore Dist. vs The State Of A.P., Hyd Ano on 21 October, 2022
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
CRIMINAL PETITION No.6451 OF 2014
(Through physical mode)
K.V. Raman,
S/o Late Kannan, aged about 50 years,
Occ: Business, R/o. Masque Street,
Ummareddigunta,
Kondayapalem Gate,
Nellore Town, SPSR Nellore District
..Petitioner
Versus
The State of Andhra Pradesh,
Through Station House Officer,
II Town Police Station, Nellore,
Rep. by its Public Prosecutor,
High Court of Andhra Pradesh,
Hyderabad and another.
...Respondents
ORAL ORDER
Dt:21.10.2022 Learned counsel for the petitioner submits that this criminal petition has been rendered infructuous as the matter was settled before Lok-adalat.
2. In view of the aforesaid submission, the Criminal Petition is dismissed as infructuous. All pending miscellaneous applications shall stand closed.
PRASHANT KUMAR MISHRA, CJ Ksp