Andhra Pradesh High Court - Amravati
Class vs Learned Assistant Public Prosecutor ... on 5 May, 2022
HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
CRIMINAL PETITON No. 2685 OF 2016
ORDER:
This criminal petition is filed seeking to call for the record relating to and connected with D.V.C.No.7 of 2015 on the file of the Judicial Magistrate of First Class, Yemmiganur, Kurnool District, and quash the same in so far as the petitioners are concerned.
Though the matter is listed today under the caption "Specially Identified Cases", there is no representation on behalf of the petitioners.
Learned Assistant Public Prosecutor appearing for the respondents, on instructions, submits that D.V.C.No.7 of 2015 was disposed of by the Judicial Magistrate of First Class, Yemmiganur, Kurnool District, by an order dated 09.02.2017, and hence, the cause in the criminal petition does not survive for adjudication and it becomes infructuous.
Recording the submission made by the learned Assistant Public Prosecutor, the Criminal Petition is dismissed as infructuous.
As a sequel, miscellaneous applications, if any, pending shall stand closed.
____________________________________ VENKATESWARLU NIMMAGADDA, J 5th May, 2022 cbs 2 HON'BLE SRI JUSTICE VENKATESWARLU NIMMAGADDA Criminal Petition No. 2685 of 2016 5th May, 2022 cbs