Telangana High Court
Barath Kumar, Hyd., vs State, Rep Pp Sho Ps.Begumpet Anr., on 17 March, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION Nos.14607, 14608 and
14609 of 2013
COMMON ORDER :
These Criminal Petitions are filed under Section 482 Cr.P.C. seeking the Court to quash the proceedings initiated against the petitioners in Crime No.438 of 2013 of Begumpet Police Station, Secunderabad.
2. No representation on petitioners' side. There was no representation even on 22.02.2022 and 10.03.2022. Though the matters are listed on this day under the caption "FOR DISMISSAL", yet, there is no representation.
3. Hence, these Criminal Petitions are dismissed for non-prosecution.
4. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA 17.03.2022.
Msr 2 Dr. CSL, J Crl.P.No.14607 of 2013 and batch THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA CRIMINAL PETITION Nos.14607, 14608 and 14609 of 2013 17.03.2022 (Msr)