G. Dhanraj vs The State, Rep. By Pp., Another
2022 Latest Caselaw 849 Tel

Citation : 2022 Latest Caselaw 849 Tel
Judgement Date : 22 February, 2022

Telangana High Court

G. Dhanraj vs The State, Rep. By Pp., Another on 22 February, 2022

Bench: G Sri Devi

                 THE HON'BLE JUSTICE G. SRI DEVI


            CRIMINAL REVISION CASE No. 487 of 2007

JUDGMENT:-

      As there was no representation on behalf of the revision

petitioner on 07.02.2022, the matter was listed to 16.02.2022

under the caption "for dismissal". In spite of the matter being

posted under the caption "for dismissal" there was no

representation     on    behalf   of   the   revision   petitioner   on

16.02.2022

. As a final chance the same was listed to today

under the same caption. Even today also there is no

representation on behalf of the revision petitioner. It appears

that the revision petitioner is not interested in pursuing the

revision.

Accordingly, the Criminal Revision Case is dismissed for

non-prosecution.

As sequel to it, Miscellaneous Petitions, if any pending,

shall stand closed.

__________________ JUSTICE G. SRI DEVI 22.02.2022 gkv

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