Chaganti Anantha Lakshmi vs Tadiparty Chenchareddy 5 Others
2022 Latest Caselaw 9433 AP

         HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

          CRIMINAL REVISION CASE No.859 OF 2009

ORDER:

Sri Raja Reddy Koneti, learned counsel for the petitioner

represented that he has no instructions from his client.

As verified, this Criminal Revision Case is filed against the

judgment of the appellate Court in Criminal Appeal No.250 of

2007, under which, the learned IX Additional Sessions Judge,

Guntur reversed the judgment of a trial court in convicting the

respondent. So the revision petitioner is a defacto complainant

in calendar case before the Court below.

According to the representation, the petitioner is not

evincing any interest.

Under the circumstances, the Criminal Revision Case is

dismissed for default.

Consequently, Miscellaneous Applications pending, if any,

shall stand closed.

________________________________ JUSTICE A.V.RAVINDRA BABU Date :07.12.2022 AG

THE HON'BLE SRI JUSTICE A.V. RAVINDRA BABU

Crl.R.C.No.859 OF 2009

Date: 07.12.2022

AG