AI Structured Summary
Not yet generated for this judgment
Judgment
Instant Criminal Petition, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed on behalf of the petitioner herein (Accused), seeking to quash the proceedings in FIR in Crime No.89 of 2025 of Cherukupalli Police Station, Bapatla District, for the offences punishable under Section 318(4) of Bharatiya Nyaya Sanhita, 2023 and Section 7 of the Essential Commodities Act, 1955.
Today, when the matter is taken up for hearing, learned Assistant Public Prosecutor basing on instructions, submits that pending the Criminal Petition, police filed charge sheet in FIR in Crime No.89 of 2025 of Cherukupalli Police Station, Bapatla District and the same was numbered as CC No.757 of 2025 on the file of learned Additional Junior Civil Judge, Repalle and the same was ended in acquittal vide Judgment dated 20.05.2025.
Daily e-Court Status of CC No.757 of 2025 on the file of learned Additional Junior Civil Judge, Repalle is made part of record.
Learned counsel for the petitioner has not disputed the submission made by learned Assistant Public Prosecutor.
Accordingly, the Criminal Petition is closed, as the main CC itself was disposed of by the trial Court.
Interlocutory applications, if any, pending shall stand closed.