M.Jyoteeswara Naidu vs State Of Ap., Another
2021 Latest Caselaw 5423 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

       THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

                 CRIMINAL PETITION No.6801 OF 2013

M. Jyoteeswara Naidu,
S/o.Chinnabba Naidu,
Hindu, Aged about 51 years,
Business, R/o.Flat No.66-A,
SVU Non Teaching Colony,
Tirupathi, Chittoor District.          ...           Petitioner

                                     Versus

1. State of A.P.,
   Through S.H.O. East Police Station,
   Tirupathi, Rep. by its Public Prosecutor,
   High Court of A.P., Amaravathi.

2. V. Shankar Naidu, S/o.Sadasivaiah Naidu,
   Aged about 46 years, Business, R/o.D.No.208-A,
   GS Street, Tirupathi,
   Chittoor District.              ...        Respondents

Counsel for the petitioner : None

Counsel for the respondents : Mr. S. Venkata Sainath, Learned Special Asst. Public Prosecutor.

ORAL JUDGMENT Date: 21.12.2021

Nobody appears on behalf of the petitioner.

2. On 09.12.2021 also nobody had appeared and the Court

recorded the following:

"Nobody appears on behalf of the petitioner.

2. Repeatedly, the matter has been adjourned,

either at the request of learned counsel for the petitioner

or due to his non appearance. On 06.10.2021,

11.11.2021 and 25.11.2021 at the request of learned

counsel for the petitioner, the matter was adjourned.

3. In view of the fact that today also nobody is

appearing on behalf of the petitioner, let the matter be

listed under the caption "For Dismissal" on

13.12.2021".

3. In the aforesaid background, the Criminal Petition stands

dismissed for non-prosecution.

4. Mr. Soora Venkata Sainath, learned Special Assistant

Public Prosecutor for the State, is present.

5. Miscellaneous Applications, if any pending also stand

disposed of.

___________________________________ (AHSANUDDIN AMANULLAH, J)

Dsh