IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 321 OF 2012 (@ SPECIAL LEAVE PETITION(CRL.)NO.4620 OF 2006)

D. RAMA KRISHNA ... APPELLANT

VERSUS

SADHU NARAYANA & ANR. ... RESPONDENTS

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.

: 2 :

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