Madhya Pradesh High Court
Sharad Awadhpal vs The State Of Madhya Pradesh on 24 June, 2016
MCRC-14449-2014
(SHARAD AWADHPAL Vs THE STATE OF MADHYA PRADESH)
24-06-2016
None for the petitioner even in the second round.
A perusal of the record reveals that no one had appeared on behalf of the petitioner to prosecute this miscellaneous criminal case on previous two dates i.e.07.04.2016 and 13.05.2016 either.
In aforesaid circumstances, it appears that the petitioner is no longer interested in prosecuting this miscellaneous criminal case under Section 482 of the Code of Criminal Procedure Consequently, it is dismissed for want of prosecution.
(C V SIRPURKAR) JUDGE