Smt. B.Saroja Reddy vs The State Of Telangana Another
2022 Latest Caselaw 6739 Tel

          THE HON'BLE Dr.JUSTICE G.RADHA RANI

          CRIMINAL REVISION CASE No.557 of 2016


ORDER:

This Criminal Revision Case is filed against the

judgement dated 12.03.2010 in C.C.No.230 of 2008 on the file of

learned XX Additional Chief Metropolitan Magistrate, Hyderabad.

2. There is no representation by the learned counsel for the

petitioner. The petitioner is not showing any interest to prosecute

the matter. Though the petitioner is directed to take personal

service of notice on respondent No.2 and to file proof of service of

notice vide order dated 14.10.2022, he failed to take any interest in

service of notice on respondent No.2. As the matter is pertaining to

the year 2016 and till date even notices were not served on

respondent No.2, it is considered fit to dismiss the Criminal

Revision Case.

3. In the result, the Criminal Revision Case is dismissed,

confirming the judgment passed by the court below.

Miscellaneous petitions, if any pending shall stand

closed.

_______________________________ Dr.JUSTICE G.RADHA RANI

Dt.12.12.2022 Gms/Gv

THE HON'BLE Dr. JUSTICE G.RADHA RANI

CRIMINAL REVISION CASE No.557 of 2016

Dt.12.12.2022

Gms/Gv