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Judgment
Duppala Venkata Ramana, J
This Criminal Petition is filed under Section 482 Cr.P.C., by the petitioner/Accused No.4, seeking to quash the cognizance order dated 11.08.2017 against the petitioner/Accused No.4 in C.C.No.576 of 2017 on the file of the Court of the V Additional Judicial First Class Magistrate, Rajamahendravaram, registered for the offences punishable under Sections 498-A & 506 read with 34 IPC and Section 4 of the Dowry Prohibition Act.
Learned counsel for the petitioner is present and submitted that the matter has become infructuous.
At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that C.C.No.576 of 2017 was disposed of by the trial Court on 21.10.2020 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.