Andhra Pradesh High Court - Amravati
Duddukuru Lakshmi Parvathi Another vs The State Of A.P., Rep. By P.P. Another on 8 December, 2023
Author: K.Suresh Reddy
Bench: K.Suresh Reddy
HON'BLE SRI JUSTICE K.SURESH REDDY
CRIMINAL PETITION No. 17397 OF 2016
ORDER:
The present Criminal Petition, under Section 482 Cr.P.C., is filed by the petitioners-accused Nos. 1 and 2 seeking to quash the proceedings against them in C.C.No. 139 of 2016 on the file of the Court of learned Judicial Magistrate of I Class, Atmakur, registered for the offence punishable under Section 420 IPC read with Section 34 IPC.
2. Today when the matter is taken up, Sri P.V.Ramana, learned counsel appearing for respondent No. 1-de facto complainant, would submit that trial in the calendar case already commenced and the matter is coming up for examination of the accused under Section 313 Cr.P.C. and therefore requests this Court to close the criminal petition.
3. Sri K.Srinivas, learned counsel appearing for the petitioners- accused Nos. 1 and 2, would submit that recording the submission of learned counsel appearing for respondent No. 2, the criminal petition may be closed.
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4. Recording the submission of learned counsel appearing for respondent No. 2-de facto complainant that trial had already commenced and the matter is posted for examination of the accused under Section 313 Cr.P.C., the criminal petition is closed. Pending miscellaneous applications, if any, shall stand closed in consequence.
_____________________ Date: 08-12-2023, JUSTICE K.SURESH REDDY JSK 3 HON'BLE SRI JUSTICE K.SURESH REDDY CRIMINAL PETITION No. 17397 OF 2016 DATE: 08TH DECEMBER, 2023 JSK