Andhra Pradesh High Court - Amravati
Nama Nageswara Rao, vs The State Of Andhra Pradesh, on 19 February, 2024
[3311]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY, THE NINETEENTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE MS JUSTICE B S BHANUMATHI
CRIMINAL PETITION No: 139 OF 2022
Between:
1. Nama Nageswara Rao,, S/o Nagaiah, 72y, D.No.3/480, YMR
Colony, Proddatur Town, YSR Kadapa District.
...PETITIONER/ACCUSED(S)
AND
1. The State of Andhra Pradesh, Rep. by the station House Officer,
Proddatur Rural Police station, Kadapa District, Rep. by the
Public Prosecutor, High Court of Andhra Pradesh at
Amaravathi.
2. Vajjala Rama Subbaiah, S/o Pedda Subbanna, 51y, R/o.
Kanapalli Village, Proddatur Mandal, YSR Kadapa District.
...RESPONDENT/COMPLAINANTS
Petition under Section 437/438/439/482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court pleased to call for the records in and relating to CC.No.932/2021 on the file of the Court of Hon'ble II Additional Judicial First Class Magistrate, Proddatur and quash the same and pass I.A. NO: 1 OF 2022 Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition,the High Court may be pleased pleased to stay all further proceedings in CC.No.932/2021 on the file of the Court of Hon'ble 2 II Additional Judicial I Class Magistrate, Proddatur including appearance of accused and pass This Petition coming on for hearing,upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri SODUM ANVESHA ,Advocate for the Petitioner and the Public Prosecutor (TG/AP) on behalf of the Respondent No. and of Sri_Advocate for the Respondent No. The Court made the following:
Sri S. Krishna Vamsi, learned counsel, representing Sri Sodum Anvesha, the learned counsel for the petitioner/accused No.1, submitted that the relief sought in the present criminal petition has become infructuous.
Smt. S. Ayesha Azma, learned counsel, representing Sri V. Nitesh, the learned counsel for the 2nd respondent/de-facto complainant, is present.
In view of the submission made by the learned counsel for the petitioner/accused No.1, the present Criminal Petition is dismissed as infructuous.
Pending miscellaneous petitions, if any, shall stand closed.
_____________________ B.S.BHANUMATHI, J 19th February, 2024.
cbn 3 THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI C-264 CRIMINAL PETITION No.139 of 2022 19th February, 2024 cbn