Andhra Pradesh High Court - Amravati
K. Venkatesh, Chennai vs State Of A.P.,R Ep. By P.P., Hyd on 18 December, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No.1278 of 2015
ORDER:(Heard and pronounced through Blue Jeans App(virtual) mode, since this mode is adopted on account of prevalence of COVID-19 Pandemic).
The present Criminal Petition is filed seeking to quash the proceedings against the petitioner in Crime No.96/2014 on the file of II Town Police Station, Chittoor, Chittoor District, on various grounds.
As seen from the docket proceedings, no stay has been granted by this Court in the above said crime.
In view of efflux of time, this Court is not inclined to go into the merits of the case. Accordingly, the Criminal Petition is closed. No order as to costs.
Consequently, Miscellaneous Petitions pending, if any, in the Criminal Petition shall stand closed.
_____________________ NINALA JAYASURYA, J 18.12.2020 BLV 2 THE HON'BLE SRI JUSTICE NINALA JAYASURYA CRIMINAL PETITION No.1278 of 2015 18.12.2020 BLV