Andhra Pradesh High Court - Amravati
Ayyala Hari Babu, Chennai Anr vs State Of A.P., Rep. By P.P. Anr on 31 July, 2020
Author: J.K. Maheshwari
Bench: Chief Justice
1
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
CRIMINAL PETITION No.12760 OF 2013
(Taken up through video conferencing)
1. Ayyala Hari Babu, S/o late Ramakrishna,
Hindu, aged about 28 years, R/o 20/12,
YMCA Street, Sathumanagar, Thiruvottriyur,
Chennai-19, Tamil Nadu and another.
.. Petitioners.
Versus
1. The State of Andhra Pradesh, Rep., by its
Public Prosecutor, High Court of A.P., and another.
..Respondents.
Counsel for Petitioners : Sri Koppula Gopal
Counsel for respondent No.1 : Public Prosecutor
Counsel for respondent No.2 : Sri T. Janardhan Rao
ORAL ORDER
Dt: 31.07.2020 This Criminal Petition has been filed seeking to quash the proceedings in D.V.C.No.64 of 2012 on the file of the III Additional Judicial First Class Magistrate at Tirupati, Chittoor District.
As per the information available on Case Information System (CIS), the aforesaid case has already been disposed of on 21.07.2018. Therefore, this petition has now rendered infructuous.
Accordingly, this Criminal Petition is dismissed as infructuous. As a sequel, all the pending miscellaneous applications shall stand closed.
J.K. MAHESHWARI, CJ Nn 2 THE CHIEF JUSTICE J.K. MAHESHWARI Crl.P.No.12760 OF 2013 Dt: 31.07.2020 Nn