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Judgment
Duppala Venkata Ramana, J
This Criminal Petition is filed under Section 482 Cr.P.C., by the petitioners/Accused Nos.2 to 6, seeking to quash the proceedings in C.C.No.1275 of 2013 on the file of the Court of the VII Additional Judicial First Class Magistrate, Rajahmundry, registered for the offences punishable under Sections 498-A read with 34 IPC and Sections 3 and 4 of Dowry Prohibition Act, against them.
None appeared on behalf of the petitioners.
At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that C.C.No.1275 of 2013 was disposed of by the trial Court on 27.06.2022 and the accused were acquitted. He filed a copy of the E-Courts case status, to that effect.
In that view of the matter, nothing survives in keeping the petition pending for adjudication. Therefore, recording the submission of the learned Assistant Public Prosecutor, the Criminal Petition is dismissed as infructuous. Pending applications, if any, shall stand closed.