Andhra Pradesh High Court - Amravati
T. Srinivas Goud, Visakhapatnam vs State Of A.P.,R Ep. By P.P. Another on 19 August, 2020
Author: J.K. Maheshwari
Bench: J K Maheshwari
HIGH COURT OF ANDHRA PRADESH : AMARAVATI
CHIEF JUSTICE J.K. MAHESHWARI
CRIMINAL PETITION No.4532 OF 2017
(Taken up through video conferencing)
T.Srinivas Goud
.. Petitioner
Versus
1. The State of A.P., rep., by its
Public Prosecutor, High Court of A.P.
and two (2) others.
..Respondents.
Counsel for Petitioners : Sri M.Murali Lincoln
Counsel for respondent No.1 : Public Prosecutor
Counsel for respondent No.2 : -
ORAL ORDER
Dt: 19.08.2020 This Criminal Petition has been filed seeking to quash the proceedings in C.C.No.289 of 2016 on the file of the Court of IV Special Magistrate, Visakhapatnam.
As per the information available on Case Information System (CIS), the aforesaid case has already been disposed of on 11.02.2020. 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 klpd THE CHIEF JUSTICE J.K. MAHESHWARI CRIMINAL PETITION No.4532 OF 2017 Dt: 19.08.2020 klpd