SIRAJUNNISA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A.4, A.5 & A.6, under Sec. 482 of Code of Criminal Procedure, 1973, seeking to quash the proceedings in Crime No.70 of 2019 of Women Police Station, Vijayawada City.

(2.) Today, when the matter is taken up, the learned Public Prosecutor, on written instructions, submits that upon completion of investigation, the police have filed the charge sheet and the same has been taken on file as C.C.No.110 of 2021 on the file of the Court of the II Additional Chief Metropolitan Magistrate, Vijayawada.

(3.) In view of the above submission and as no cause survives for adjudication in the present matter, the present Criminal Petition is dismissed as infructuous, granting liberty to the petitioner to challenge the proceedings in the aforesaid Calendar Case, if he is advised to do so.