Duppala Venkata Ramana,J. - (1.)This Criminal Petition is filed under Sec.482 Cr.P.C., by the Petitioner/Accused No.1 seeking to quash the proceedings in Cr.No.217 of 2012 of III Town Police Station, Rajamahendravaram, East Godavari District for the offence punishable under Ss. 3 & 4 of A.P.Gambling Act, 1974.
(2.)At the time of hearing, learned Assistant Public Prosecutor submitted that the investigation in this case is completed, charge sheet has been filed and numbered as C.C.115 of 2014 on the file of the learned III Additional Judicial Magistrate of First Class, Rajamahendravaram and the same was disposed of on 23/7/2022, acquitting the accused, and filed a memo submitted by the Inspector of Police, III Town Police Station, Rajamahendravaram, to that effect.
(3.)In that view of the matter, nothing survives in this criminal petition for adjudication. Therefore, the Criminal Petition is dismissed as infructuous.