Telangana High Court
Pottabathula Shekhar Chiranjeeni vs The State Of Telangana on 22 September, 2022
Author: D.Nagarjun
Bench: D.Nagarjun
THE HON'BLE DR. JUSTICE D.NAGARJUN
CRIMINAL PETITION No.660 of 2020
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure by the petitioners-accused Nos.1 and 2 to quash Crime No.330 of 2019 of Devarakonda Police Station registered against them for the offence under Sections 504 and 506 of the Indian Penal Code and Section 3 (1) (r)(s) SC/ST (POA) Act.
2. There is no representation on behalf of the petitioners - accused Nos.1 and 2.
3. Learned Assistant Public Prosecutor has submitted that subsequent to filing of the criminal petition, the investigating agency has completed entire investigation and filed final report by referring the case as "false" and to that letter dated 12.09.2022 addressed by Sub-Inspector of Police, Devarakonda Police Station to the Public Prosecutor of the High Court is filed.
4. In view of the above submission, since entire investigation is completed and case is also closed by referring the case as "false", the very purpose of filing the criminal petition to quash Crime No.330 of 2019 of Devarakonda Police Station is defeated 2 and thereby the criminal petition has become infructuous and liable to be dismissed.
5. Accordingly, the Criminal Petition is dismissed as infructuous.
As a sequel, the miscellaneous Petitions, pending if any, shall stand closed.
_____________________ DR. D.NAGARJUN, J Date: 22.09.2022 AS