Andhra Pradesh High Court - Amravati
This Criminal Petition Is Filed Under ... vs Unknown on 19 January, 2023
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
CRIMINAL PETITION No.11263 of 2014
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C., by the petitioner/Accused, seeking to quash the proceedings in S.T.C.No.39 of 2008 on the file of the Court of the Judicial Magistrate of First Class, Punganur, Chittoor District, registered for the offence under Section 175 IPC.
2. None appeared on behalf of the petitioner.
3. At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that in view of the death of the petitioner/accused, S.T.C.No.39 of 2008 was abated by the trial Court, and filed a copy of the letter submitted by the Station House Officer, Somala Police Station, Chittoor District.
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.
5. Pending applications, if any, shall stand closed.
JUSTICE DUPPALA VENKATA RAMANA 19.01.2023 Dinesh 2 HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA CRIMINAL PETITION No. 11263 OF 2014 19.01.2023 Dinesh