PUSALA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A.3 to A.5, A.8, A.9 & A.10, under Sec. 482 of Code of Criminal Procedure, 1973, seeking to quash the proceedings in Crime No.85 of 2019 on the file of Women Police Station, SPSR Nellore District.

(2.) Today, when the matter is taken up, learned Public Prosecutor, on written instructions, submits that the matter was compromised before the Lok Adalat on 14/12/2024.

(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.