THE HONOURABLE DR. JUSTICE D.NAGARJUN
CRIMINAL PETITION No.1611 of 2019
ORDER:
Notice sent to the respondent No.2 is returned as 'unclaimed'. Therefore it is treated as proper service under Section 27 of General Clauses Act.
2. Learned counsel for the petitioner is present.
3. This Criminal Petition is filed seeking quashment of F.I.R.No.274 of 2019 of P.S. Rajendranagar, against the petitioners/accused No.1, 2, 4 and 7 for the offences under Sections 447 506 r/w. 34 of Indian Penal Code.
4. During the course of hearing learned counsel for the petitioner, learned Assistant Public Prosecutor submitted that the Police have completed the investigation and filed charge sheet and the same has been taken on by the learned Magistrate as C.C.No.282 of 2022, for which learned counsel for
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the petitioner submitted that this matter closed with a liberty to file petition challenging the charge sheet.
5. Considering the circumstances, as the cause of action does not survive for the petitioner as the investigation is completed and chargesheet is also filed and the same was numbered, this Criminal Petition become infructuous.
6. Accordingly, this Criminal Petition is dismissed as infructuous, with a liberty to the petitioner to file a petition challenging the charge sheet, if he desires so. As a sequel, pending Miscellaneous Applications, if any, shall stand closed.
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DR. D.NAGARJUN, J
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THE HONOURABLE DR. JUSTICE D.NAGARJUN
CRIMINAL PETITION No.1611 of 2019
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