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Judgment
Duppala Venkata Ramana, J
This Criminal Petition is filed under Section 482 Cr.P.C., by the Petitioner/Defacto complainant, seeking to quash the order dated 06.10.2016 made in Crl.M.P.No.3740 of 2016 in CC No.907 of 2012 on the file of the Court of I Additional Judicial First Class Magistrate, Nuzvid, Krishna District.
Learned counsel for the petitioner is present and submitted that the matter between the parties is settled in the Lok Adalat.
At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that the matter is settled between the parties in Lok Adalat and the case is disposed of by the trial Court on 31.08.2017. He filed the copy of the E-Courts case status, to that effect.
In that view of the matter, nothing survives in keeping the criminal petition pending for adjudication. Therefore, recording the aforesaid submission of the learned Assistant Public Prosecutor, this criminal petition is dismissed as infructuous.
Pending applications, if any, shall stand closed.