D. Rama Krishna Vs. Sadhu
Narayana & ANR.
Criminal Appeal No.
321 of 2012 (@ Special Leave Petition (CRL.) No.4620 of 2006)
O R D E R
1.
Leave
granted.
2.
Heard
learned counsel for the parties to the lis.
3.
This
appeal is directed against certain observations made by the High Court of Judicature,
Andhra Pradesh at Hyderabad in Criminal Petition No.2627 of 2003 dated
19.04.2006.
4.
This
Court, while directing notices to the respondents, had not granted any interim order.
Therefore, based on the strictures passed by the learned Single Judge of the
High Court in Criminal Petition No.2627 of 2003 dated 19.04.2006, the
Disciplinary Authority of the High Court had initiated the domestic inquiry proceedings
against the appellant and others.
5.
We
are informed by the learned counsel appearing for the appellant that in the inquiry
proceedings, the appellant has been honourably exonerated.
6.
In
view of this development, in our opinion, nothing survives in this appeal for our
consideration and decision. Therefore, the appeal is disposed of as having
become infructuous. Ordered accordingly.
...................J.
(H.L. DATTU)
...................J.
(ANIL R. DAVE)
NEW
DELHI;
FEBRUARY
07, 2012
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