Telangana High Court
Mohd. Irfan Mohiuddin, Hyd vs State Of Telangana, Rep. By P.P., Hyd And ... on 5 July, 2023
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THE HONOURABLE SRI JUSTICE E. V. VENUGOPAL
CRIMINAL PETITION No.12346 OF 2014
O R D E R:
The present Criminal Petition is filed under Section 482 of Cr.P.C. seeking to call for the record relating to Cr.No.520 of 2014 of PS Rajendra Nagar, on the file of learned VIII Metropolitan Magistrate, Cyberabad, at Rajendra Nagar and quash the same.
2. No representation on behalf of the petitioner. Heard Mr. Vizarath Ali, learned Assistant Public Prosecutor appearing for respondent State.
3. A perusal of record shows that there is no representation on behalf of the petitioner on 21.06.2023 and 28.06.2023. Even today also there is no representation on behalf of the petitioner inspite of listing the matter under the caption, "for dismissal". This shows that the petitioner is not evincing any interest to prosecute the case.
4. Hence, this Criminal Petition is dismissed for default. 2
Miscellaneous Petitions, pending if any, shall stand closed.
_____________________ E.V. VENUGOPAL, J Date: 05.07.2023 ESP 3 THE HON'BLE SRI JUSTICE E. V. VENUGOPAL CRIMINAL PETITION No.12346 OF 2014 Dated: 05.07.2023 ESP