Andhra Pradesh High Court - Amravati
Duddukuru Mohana Kumara 3 Others vs The State Of Ap., Another on 6 August, 2020
THE HON'BLE SRI JUSTICE RAKESH KUMAR
Criminal Petition No.3084 of 2013
ORDER:[Proceedings taken up through Video Conferencing] On repeated call, none appeared on behalf of the petitioners; whereas, learned Public Prosecutor is present.
Learned Public Prosecutor submits that it appears that the petition has become infructuous.
Be that as it may, since there is non-appearance on behalf of the petitioners, the present Criminal Petition stands dismissed due to non- prosecution.
Pending miscellaneous petitions, if any, shall stand closed.
______________ Rakesh Kumar, J Dt.06.08.2020 RAR