Telangana High Court
Sri Mirza Hussain For M/S Sarvi Bakers ... vs The State Of Telangana.,Rep.,Pp on 12 September, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.6517 OF 2017
ORDER:
This Criminal Petition is filed under Section 482 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") by the petitioners- accused Nos.1 and 2 to quash the proceedings against them in C.C.No.84 of 2015 pending on the file of the learned III Additional Chief Metropolitan Magistrate, City Criminal Courts, at Hyderabad filed for the offences punishable under Sections 36(1) of the Legal Metrology Act, (Central Act 1 of 2010) read with Rules 4, 6(1)(c), 6(1)(a), 6(1)(d) and 18 of the Legal Metrology (Packaged Commodities) Rules, 2011.
2. None appears for the petitioners. Perused the record.
3. As seen from the record, the case was listed on 31.07.2017 and again it was listed on 05.09.2023. On 05.09.2023, since there was no representation for the petitioners, the case was directed to be posted to today i.e., 12.09.2023 under the caption 'for dismissal'. Even though the case is listed 'for dismissal', even today also there is no representation for the petitioners.
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4. The crime is of the year 2017 and calendar case is of the year 2015. Further, no interim orders were passed by this Court earlier. The exact stage of the case before the trial Court is not known. Therefore, I find no reason to keep the petition pending.
5. Accordingly, the Criminal Petition is dismissed.
As a sequel thereto, miscellaneous applications, if any, pending, shall stand closed.
_________________ K.SURENDER, J Date: 12.09.2023 sus