Nayina Ramu, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 998 AP

Citation : 2022 Latest Caselaw 998 AP
Judgement Date : 23 February, 2022

Andhra Pradesh High Court - Amravati

Nayina Ramu, vs The State Of Andhra Pradesh, on 23 February, 2022

           HON'BLE SRI JUSTICE K.SURESH REDDY

                  CRL.R.C.NO.1888 OF 2007

ORDER:-

      Questioning the judgment of acquittal passed by the

learned Sessions Judge, Mahila Court, Vijayawada in S.C.No.166

of 2004 dated 04-04-2007, the defacto complainant filed the

present Criminal Revision Case.

      Inspite of granting several adjournments, there was no

representation on behalf of the petitioner. Even today also, when

the matter is listed under the caption for "dismissal", there is no

representation on behalf of the petitioner. It seems that the

petitioner has no interest in prosecuting his case.

      Accordingly, the Criminal Revision Case is dismissed for

default.

      Miscellaneous Petitions pending, if any, shall stand closed

in consequence.




                                            __________________
                                               K.SURESH REDDY,J
23-02-2022

TSNR

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