S.J.S.N. Kishore vs State Of Telagana
2022 Latest Caselaw 2645 Tel

                                                    Crl.Appeal No.402 of 2021
                                   1




      THE HONOURABLE SRI JUSTICE K.SURENDER
               CRIMINAL APPEAL NO.402 OF 2021

ORDER:

This Criminal Appeal is filed under Section 378 (4) of Code of

Criminal Procedure, 1973 (for short "Cr.P.C") seeking set aside the

Judgment of acquittal dated 06.04.2016 passed by Special

Metropolitan Magistrate, Cyberabad at Hayath Nagar, in

C.C.No.319 of 2016 (Old C.C.No.1328 of 2016) and to pass such

other order.

2. None appeared for the appellant on 03.01.2022 and also on

11.02.2022 and directed the case to be posted under the caption

"For Dismissal". However, none appears today. Notice is not served

in the petition filed for condoning the delay of 1281 days in

resubmitting the appeal. As seen from the proceeding sheet, the

appellant is not interested in prosecuting the present appeal.

3. Accordingly, the Criminal Appeal is dismissed for non-

prosecution.

Miscellaneous applications, if any pending in this petition, shall

stand dismissed.

______________ K.SURENDER, J Date: 13.06.2022 svl