Andhra Pradesh High Court - Amravati
Padala Ganesh Kumar vs The State Of Andhra Pradesh on 2 December, 2025
APHC010503372018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3369]
(Special Original Jurisdiction)
TUESDAY,THE SECOND DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
CRIMINAL REVISION CASE NO: 1822/2018
Between:
1. PADALA GANESH KUMAR, TECHNICAL LEADER, CAPGEMINI
(FORMERLY KNOWN AS I GATE GLOBAL SOLUTIONS LTD) 155-
156(P), EPIP PHASE-II, WHITE FIELD, BENGALURU KARNATAKA
STATE. PRESENTLY UN-EMPLOYEE, R/O MADHURAWADA, -
VISAKHAPATNAM.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY PUBLIC
PROSECUTOR, HIGH COURT, HYDERABAD.
2. PADALA SWETHA PADMINI, EMPLOYEE,R/O FLAT NO.303, SAI
DURGA RESIDENCY 1ST ROAD, BHARAT NAGAR,
KURMANNAPALEM VISAKHAPATNAM.
...RESPONDENT(S):
Counsel for the Petitioner:
1. G V S MEHAR KUMAR
Counsel for the Respondent(S):
1. T V SRI DEVI
2. PUBLIC PROSECUTOR (AP)
The Court made the following:
2
ORDER
1. This Criminal Revision Case has been filed by the petitioner/respondent under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') against the order dated 15.5.2018 passed in I.A.No.677 of 2017 in O.P.No.1113 of 2016 on the file of the learned Judge, Additional Family Court, Visakhapatnam.
2. Heard and perused the record.
3. As seen from the record, this Criminal Revision Case has been filed against the order dated 15.5.2018 passed in I.A.No.677 of 2017 in O.P.No.1113 of 2016 on the file of the learned Judge, Additional Family Court, Visakhapatnam. The I.A.No.677 of 2017 has been filed by the petitioner herein under Section 125(1) of Cr.P.C seeking to direct the respondent to pay interim maintenance. By impugned order dated 15.05.2018, the trial Court partly allowed the petition. Against the said order, the petitioner/respondent herein preferred the revision.
4. Learned Assistant Public Prosecutor submits that the main F.C.O.P.No.1113 of 2016 was disposed on 31.12.2020. In support of this, a copy from the e-Courts website has been filed, which reflects that the said F.C.O.P.No.1113 of 2016 was dismissed as not pressed on 31.12.2020.
5. Recording the said submission of learned Assistant Public Prosecutor and in view of the disposal of the F.C.O.P.No.1113 of 2016 on 31.12.2020, this Court finds the cause does not survives for adjudication and the matter would become infructuous.
6. Accordingly, the Criminal Revision Case is dismissed as infructuous.
Interim orders granted earlier, if any, shall stand vacated and the miscellaneous applications pending, if any, shall stand closed.
____________________________ JUSTICE T. MALLIKARJUNA RAO Date: 01.12.2025 SR 3 THE HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO CRIMINAL REVISION CASE No.1822 of 2018 Date: 02.12.2025 SR