THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL REVISION CASE No.246 of 2020
JUDGMENT :
When this matter was listed on 04.01.2023, as there was no representation for the revision petitioner in the forenoon or in the afternoon, the matter was directed to be listed under the caption 'for dismissal' today. However, there is no representation on either side though the matter is listed under the caption 'for dismissal'.
2. When the matter came up on 04.01.2023, the learned counsel for the respondent stated that present revision is filed against M.P.SR.No.14750 of 2019 in M.C No.88 of 2015 and the said M.C was dismissed by the Hon'ble Principal Family Court, Secunderabad on 09.01.2022. Copy of the orders in M.C is also placed before this Court. Therefore, nothing remains to be adjudicated in the revision case.
3. Taking into consideration that the main M.C was dismissed on 09.01.2022, the criminal revision case is dismissed as infructuous.
Pending miscellaneous applications, if any, shall stand closed.
____________________________________ G. ANUPAMA CHAKRAVARTHY, J.
Date: 05.01.2023 Smk/Lk