Telangana High Court
A. Muthu, Chittoor Dist. vs Sho, Ii Town P.S., Srikalahasthi Ano on 20 July, 2018
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
CRIMINAL PETITION No.6481 of 2015
ORDER:
Learned Public Prosecutor for the State of Andhra Pradesh submits that the cause in the criminal petition does not survive for adjudication as the petitioner/A2 is acquitted in the criminal case and therefore, the criminal petition has become infructuous.
Recording the aforesaid submission, the Criminal Petition is dismissed as infructuous. Miscellaneous petitions, if any, pending in this petition shall stand dismissed.
___________________________________ JUSTICE M. SATYANARAYANA MURTHY 20th July, 2018 sj