Telangana High Court
M.A.Hameed vs The State Of Ap., Another on 2 March, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA
CRL.P.No.7992 OF 2013
ORDER:
The present Criminal Petition is filed by the petitioner, under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), praying this Court to quash the proceedings in Crime No.57 of 2013 of Yalal Police Station, Ranga Reddy District.
2. No representation on petitioner's side on call. On 01.02.2022 also, there was no representation. Though the matter is listed on this day under the caption "For Dismissal", yet, there is no representation.
3. Hence, the Criminal Petition is dismissed for non- prosecution.
4. Miscellaneous petitions, if any, pending in this Criminal Petition, shall stand closed.
_____________________________________ DR.JUSTICE CHILLAKUR SUMALATHA Dated:02.03.2022 ysk THE HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA CRL.P.NO.7992 OF 2013 Dated:02.03.2022 ysk