Sagam Venkata Narayana Reddy Vs State Of Andhra Pradesh & Others

Andhra Pradesh High Court - Amaravati 16 Nov 2023 Criminal Petition No. 3575 Of 2015 (2023) 11 AP CK 0011
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Petition No. 3575 Of 2015

Hon'ble Bench

K. Suresh Reddy, J

Advocates

Sasanka Bhuvanagiri, Raja Bhogendra Nath S

Final Decision

Disposed Of

Judgement Text

Translate:

K. Suresh Reddy, J

1. The present Criminal Petition is filed on behalf of Accused No.3 in C.C.No.538 of 2012 on the file of the Judicial First Class Magistrate, Mylavaram, seeking to quash the proceedings pending against him.

2. Today, when the matter is taken up for hearing, the learned counsel appearing for the 2nd respondent as well as the learned Assistant Public Prosecutor state that the trial of the case was already commenced and 313 Cr.P.C., examination has also been completed.

3. In view of the above statement made by the learned counsel for the 2nd respondent as well as the learned Assistant Public Prosecutor, this Court is inclined to close the present Criminal Petition as the trial of the case was already commenced and prosecution side evidence was closed.

4. Accordingly, the Criminal Petition is closed while granting liberty to the petitioner to participate in the trial of the case.

Miscellaneous applications pending, if any, shall stand closed in consequence.

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