This Criminal Petition Is Filed ... vs Unknown
2023 Latest Caselaw 3901 AP

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     HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

               CRIMINAL PETITION No.12527 of 2014
ORDER:

This Criminal Petition is filed under Section 482 Cr.P.C.

by the Petitioner seeking to quash the Order dated 04.10.2014

passed in M.C.No.2163 of 2014-D on the file of the Tahsildar

and Executive Magistrate, Narsaraopet Mandal, Guntur District.

2. At the time of hearing, learned Assistant Public

Prosecutor, on instructions, would submit that due to the stay

granted by this Court, the Order dated 04.10.2014 passed in

M.C.No.2163 of 2014-D has been suspended. However, in view

of the judgment of the Hon'ble Supreme Court of India in Asian

Resurfacing of Road Agency Private Limited and Another

v. Central Bureau of Investigation1 , stay is not in force.

3. This criminal petition has been pending for the last nine

years. Today when the matter is called, neither the learned

counsel for the petitioner is present nor any accommodation has

been sought on his behalf.

4. In these circumstances, this Court has no other option

except to dismiss the criminal petition for want of prosecution.

(2018) 16 SCC 299

5. Accordingly, the criminal petition is dismissed for non

prosecution.

6. Pending applications, if any, shall stand closed.

JUSTICE DUPPALA VENKATA RAMANA 14.08.2023 vnb/Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

CRIMINAL PETITION No.12527 OF 2014

14.08.2023

vnb/Dinesh