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Judgment
Instant Criminal Petition, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed on behalf of the petitioners herein (A1 & A2), seeking to quash the proceedings in FIR in Crime No.629 of 2024 of Nallapadu Police Station, Guntur District.
Today, when the matter is taken up for hearing, learned Assistant Public Prosecutor basing on the written instructions of states that, pending the Criminal Petition, police filed charge sheet in FIR in Crime No.629 of 2024 of Nallapadu Police Station, Guntur District and the same was numbered as CC No.7469 of 2025 on the file of the learned Special Mobile Court, Guntur District and the same was settled before Lok Adalat.
Copy of e-Court Status of CC No.7469 of 2025 on the file of the learned Special Mobile Court, Guntur District is made part of the record.
Learned counsel for the petitioners has not disputed the submission made by learned Assistant Public Prosecutor.
Accordingly, this Criminal Petition is closed, as the main CC itself was settled before Lok Adalat.
Interlocutory applications, if any, pending shall stand closed.