Telangana High Court
Govind Rathi, Hyd., vs State, Sho. Ps.Begumpet Anr, Rep. Pp., on 7 April, 2022
HONOURABLE SRI JUSTICE A.SANTHOSH REDDY
CRIMINAL PETITION Nos. 14452, 14605, 14611, 14612, 14613,
14614 & 14606 of 2013
ORDER:
On 25.02.2022 and 28.03.2022 when the matters were posted there was no representation on behalf of the petitioners', and this Court directed to post the matters under the caption 'for dismissal'.
2. Today, though the matters are listed under the caption "For Dismissal", when the matters were taken up for hearing, none represented on behalf of petitioners'. It appears that the petitioners are not interested in prosecuting the matter.
3. Accordingly, Criminal Petitions are dismissed for non-prosecution.
4. Miscellaneous petitions, if any, pending in this Criminal Petitions shall stand closed.
____________________ A.SANTHOSH REDDY,J 07.04.2022 SHA