Telangana High Court
Syed Muntajib Mohiuddin Muntazir Pasha vs The State Of Telangana, And Another on 19 April, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1162 OF 2020
ORDER:
1. This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner to quash the proceedings against him in C.C.No.281 of 2018 on the file of XIII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad for the offences under Sections 498-A, 406 of IPC and Sections 4 and 6 of Dowry Prohibition Act.
2. The case was listed on 18.02.2020 and thereafter, the same was listed on 19.02.2020. No interim orders are passed by this Court. The case is of the year 2016. The stage in the trial Court is not known. None appears for the petitioner. I do not see any reason to keep the petition pending.
3. Accordingly, this Criminal Petition is dismissed for non- prosecution. Consequently, miscellaneous applications pending, if any, shall stand closed.
_________________ K.SURENDER, J Date:19.04.2023 kvs THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.1162 OF 2020 Dt. 19.04.2023 kvs