Bakaram Amarender Reddy vs Suresh And Another
2022 Latest Caselaw 5718 Tel

          THE HONOURABLE DR. JUSTICE G. RADHA RANI

                CRIMINAL APPEAL No.220 OF 2021

ORDER:

This Criminal Appeal is filed by the appellant/complainant against

the judgment dated 15.03.2021 in C.C.No.405 of 2019 passed by the

Court of I Special Magistrate, Ranga Reddy District at Hastinapuram.

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

appeared on behalf of the appellant and proof of service of notice on

respondent No.1 was not filed. Hence, the matter was posted under the

caption 'for dismissal'. Even today also, there is no representation on

behalf of the appellant.

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

matter, this Criminal Appeal is dismissed for default.

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.220 OF 2021

Date: 08.11.2022

ss/dgr