MVS RAMU Vs. STATE OF A.P.

JUDGEMENT

(1.) These applications are filed under the provisions of Section 482 Cr.P.C. requesting the Court to post the matter under the caption "for being mentioned" in view of the orders passed by this Court dated 7.10.2013 in the above criminal petitions and to restore the above cases to its file.

(2.) This Court by its orders dated 7.10.2013 disposed of the above criminal petitions filed by the first respondent-accused directing the investing agency to complete the investigation without arresting the accused, petitioner in the above criminal petitions (A.1) ( for short "the accused") and to file final report before the concerned Court with a direction to the accused to cooperate with the investigating agency and appear before the investigating officer as and when required.

(3.) For the purpose of convenience the brief facts, in Crl. MP No.12112 of 2013 are adverted to.