KOPPU KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the Petitioner/Accused No.4 under Sec.482 Cr.P.C., seeking to quash the proceedings in C.C.No.91 of 2014 on the file of the Court of the Judicial Magistrate of First Class, Macharla, Guntur District.

(2.) At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that C.C.No.91 of 2014 on the file of the Court of the Judicial Magistrate of First Class, Macharla, Guntur District, was disposed of on 22/12/2021 acquitting the accused, and filed copy of the letter submitted by the Sub-Inspector of Police, Macharla Urban Police Station, Palnadu District, to that effect.

(3.) In that view of the matter, nothing survives in this criminal petition for adjudication. Therefore, recording the submission of the learned Assistant Public Prosecutor, this criminal petition is dismissed as infructuous. Pending applications, if any, shall stand closed.