MADDULURI MALAKONDAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Learned counsel for the petitioner is not available. At the time of considering the matter, the learned Special Assistant Public Prosecutor produced a copy of the order dtd. 28/8/2018 passed in I.A No.3 & 4 of 2018 in/and Criminal Petition No.3636 of 2018. A perusal of the said order would go to show that the petitioner/accused No.2 and the 2nd respondent/de facto complainant entered into a compromise and the 2nd respondent/de facto complainant had consented for quashing of the proceedings in Crime No.291 of 2015 on the file of Lalapet Police Station, Guntur Urban and accordingly the said petition was allowed.

(2.) In the light of the said order, nothing survives for adjudication in the present Criminal Petition and the same is therefore closed. As a sequel, miscellaneous applications, if any, pending shall stand closed.