Telangana High Court
Ravula Narsimha Reddy, Warangal., vs Chilukuri Krishnaiah, Khammam Anr, Rep ... on 20 June, 2019
Author: G.Sri Devi
Bench: G.Sri Devi
THE HON'BLE JUSTICE G.SRI DEVI
CRIMINAL PETITION No.3985 OF 2016
ORDER:
This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.6 seeking to call for the records relating to C.C.No.6 of 2013 on the file of the Principal Sessions Judge, Khammam, and quash the proceedings therein.
2. Heard. Perused the record.
3. On written instructions, dated 29.05.2019, learned Additional Public Prosecutor would submit that the subject Calendar Case ended in acquittal on 31.12.2018.
4. In that view of the matter, the cause in this Criminal Petition does not survive for adjudication.
5. Accordingly, the Criminal Petition is dismissed as infructuous.
Miscellaneous Petitions, if any, pending in this Criminal Petition shall stand closed.
______________________ JUSTICE G.SRI DEVI 20.06.2019 ssp