Telangana High Court
Vanapalli Sreedevi And Another vs The State Of Telangana.,Rep.,Pp And ... on 14 June, 2022
Author: D.Nagarjun
Bench: D.Nagarjun
THE HONOURABLE Dr. JUSTICE D.NAGARJUN
CRIMINAL PETITION No.274 of 2016
ORDER:
This application is filed seeking quashment of FIR in Crime No.390 of 2015 on the file of Paloncha Town Police Station, Khammam District, which is registered against the petitioners/accused Nos.8 & 9 for the offences under Sections 420, 466, 471 and 120b of IPC.
2. There are no stay orders granted by this Court on proceeding with the further investigation.
3. No representation from the petitioners since long time. On 07.06.2022, this matter has been posted to today under the caption 'for dismissal'. In spite of it, petitioners did not choose to appear before the Court and prosecute the case. It appears that the petitioners are not interested in pursuing the criminal petition. Therefore, the cause of action must not have been survived.
4. Accordingly, the Criminal Petition is dismissed for non-prosecution. There shall be no order as to costs.
2 Dr. DNR,J Crl.P.No.274 of 2016
5. As a sequel, miscellaneous applications pending, if any, in this Criminal Petition, shall stand closed.
______________________ Dr. D.NAGARJUN, J Date: 14.06.2022 KL