Mr. Rishi Saighal, Hyd vs Mr. P. Vikranth, Hyd Ano
2022 Latest Caselaw 5717 Tel

       THE HONOURABLE DR. JUSTICE G. RADHA RANI

           CRIMINAL REVISION CASE No.910 OF 2016

ORDER:

This Criminal Revision Case is filed by the petitioner who is

appellant/accused aggrieved by the concurrent findings passed against

him for the offences under Section 138 of Negotiable Instruments Act

vide the judgment dated 20.11.2015 passed in C.C.No.170 of 2015 on the

file of the Court of Special Magistrate, Hyderabad which was confirmed

by the judgment dated 22.03.2016 passed in Crl.A.No.975 of 2015 on the

file of the Special Judge for Economic Offences-cum- VIII Additional

Metropolitan Sessions Judge at Hyderabad.

.

2. When the matter was taken up for hearing on 11.10.2022, none

appeared on behalf of the petitioner as well as respondent No.1. Hence,

the matter was posted under the caption 'for dismissal' to 08.11.2022.

Even today, there is no representation on behalf of the petitioner as well

as the respondent No.1.

3. As the petitioner is not evincing any interest in prosecuting the

matter, this Criminal Revision Case is dismissed for default.

Dr.GRR,J

4. As a sequel, miscellaneous petitions, pending if any, shall stand

closed.

_____________________________ DR. JUSTICE G. RADHA RANI

Date: 08.11.2022 ss/dgr Dr.GRR,J

THE HONOURABLE DR. JUSTICE G. RADHA RANI

CRIMINAL REVISION CASE No.910 OF 2016

Date: 08.11.2022

ss/dgr