Vippagunta Venkatesh vs The State Of A.P. Another
2022 Latest Caselaw 9837 AP

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

        CRIMINAL REVISION CASE NO.690 OF 2009

ORDER:-

     The request of Thajunnisa, learned counsel, representing

learned counsel for the petitioner, to file proof of service is

hereby rejected. The proceedings dated 22.11.2022 reflects the

state of affairs. The petitioner having challenged the Judgment

of the appellate Court in Crl.A.No.8 of 2007, under which the

learned appellate Judge confirmed the conviction imposed

against the petitioner under N.I Act and having got suspended

the sentence imposed against him did not show any interest to

show that notice be served on respondent No.2, who is the

complainant and whose presence is necessary before this Court

for adjudication of this Criminal Revision Case. Inspite of

specific conditional order dated 22.11.2022, the petitioner did

not take notice to respondent No.2 as directed.

In the result, The Criminal Revision Case is dismissed for

default. No costs.

Registry is directed to send the copy of this order along

with the trial Court record, if any, to the Court below on or

before 30.12.2022.

Consequently, miscellaneous applications pending, if any, shall stand closed.

________________________ JUSTICE A.V. RAVINDRA BABU Dt.22.12.2022.

sj

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

CRIMINAL REVISION CASE NO.690 OF 2009

Date: 22.12.2022

sj