D. RAMA KRISHNA Vs SADHU NARAYANA
Bench: H.L. DATTU,ANIL R. DAVE
Case number: Crl.A. No.-000321-000321 / 2012
Diary number: 21424 / 2006
Advocates: S. CHANDRA SHEKHAR Vs
T. V. RATNAM
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