Andhra Pradesh High Court - Amravati
Mrs Tirumathi B Shakila Rani 2 Others vs The State Of A.P., Another on 25 January, 2023
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
CRIMINAL PETITION No.4379 of 2014
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C., by the petitioners/Accused Nos.1 to 3, seeking to quash the proceedings in P.R.C.No.16 of 2013 on the file of the Court of the II Additional Judicial First Class Magistrate, Eluru, West Godavari District registered for the offence under Section 18(a)(i) punishable under Section 27(d) of the Drugs and Cosmetics Act, 1940.
2. None appeared on behalf of the petitioners.
3. At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that, P.R.C.No.16 of 2013 was converted as C.C.No.534 of 2019, and filed a copy of the Order of the trial Court dated 13.05.2019.
4. In that view of the matter, nothing survives in keeping the petition pending for adjudication. Therefore, recording the submission of the learned Assistant Public Prosecutor, the Criminal Petition is dismissed as infructuous. However, the petitioners are at liberty to file fresh petition seeking to quash the proceedings in the Criminal Case, if they feel aggrieved by the same.
5. Pending applications, if any, shall stand closed.
JUSTICE DUPPALA VENKATA RAMANA 25.01.2023 Dinesh 2 HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA CRIMINAL PETITION No.4379 OF 2014 25.01.2023 Dinesh