Andhra Pradesh High Court - Amravati
Kambhampati Hari Krishna, vs The State Of A.P on 2 September, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION No.4909 of 2021
ORDER:-
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R in Crime No.362 of 2021 of T.Narsapuram Police Station, West Godavari District, registered for the offences punishable under Section 379 IPC, 21(1) of the Mines and Minerals (development and regulation) Act, 1957 and under Section 3 of the Prevention of Damage to Public Property Act, 1984.
At the time of hearing the Criminal Petition, learned Additional Public Prosecutor would submit that entire investigation in this case is completed and charge sheet is also filed in the trial Court and number is awaited.
In that view of the matter, nothing survives in this Criminal Petition for adjudication, which is filed seeking quash of F.I.R.
Therefore, the Criminal Petition is dismissed. However, the petitioner is at liberty to file a fresh petition seeking quash of charge sheet, if the petitioner feels aggrieved by the same.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 02.09.2021 AKN 2 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION No.4909 of 2021 Date: 02-09-2021 AKN