S. Suresh vs The State Of Telangana And Another
2022 Latest Caselaw 7043 Tel

               THE HON'BLE Dr.JUSTICE G.RADHA RANI
                 CRIMINAL REVISION CASE No.4 of 2020
     ORDER:

This Criminal Revision Case is filed against the judgment dated

20.08.2019 in Criminal Appeal No.830 of 2015 on the file of the III

Additional Metropolitan Sessions Judge, Hyderabad.

2. No representation by the learned counsel for the petitioner.

3. When the matter came up for hearing on 28.10.2022, learned counsel

for the petitioner submitted that the petitioner died and sought time to file the

death certificate. The matter was posted to 22.11.2022. On that day, learned

counsel for the petitioner submitted the same and sought time. The matter

was adjourned. Even today also, death certificate is not filed. No memo in

proof of service of notice to respondent No.2 filed.

4. Hence, the Criminal Revision Case is dismissed, confirming the

judgment dated 20.08.2019 in Criminal Appeal No.830 of 2015 on the file of

the III Additional Metropolitan Sessions Judge, Hyderabad.

Miscellaneous petitions, if any pending shall stand closed.

___________________________ Dr.JUSTICE G.RADHA RANI

Date:27.12.2022 ss/sa

THE HON'BLE Dr. JUSTICE G.RADHA RANI

CRIMINAL REVISION CASE No.4 of 2020

Dt.27.12.2022

ss/sa.