C.Rajveeru Died As Per Lrschikoti ... vs The State Of A.P., Rep By Pp., And ...
2022 Latest Caselaw 5020 Tel

                                                            Crl.Appeal No.715 of 2010
                                       1



       THE HONOURABLE SRI JUSTICE K.SURENDER

               CRIMINAL APPEAL No.715 OF 2010

JUDGMENT:

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

Criminal Procedure, 1973 (for short "Cr.P.C") by the

appellants/complainants seeking to set aside the Judgment dated

29.03.2010 passed by the learned XVI Additional Judge-cum-XX

ACMM, Hyderabad in C.C.No.488 of 2008 for the offence punishable

under Section 138 of Negotiable Instrument Act.

2. When the matter was listed on 12.02.2019, 13.02.2018,

19.03.2021, 08.06.2021 and 22.06.2021, there is no representation

on behalf of the appellants. Today also none appears for the

appellants. It shows that the appellants are not evincing any interest

in prosecuting the matter diligently.

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

prosecution.

As a sequel thereto, miscellaneous applications, if any, pending,

shall stand closed.

_____________ K.SURENDER, J Date: 11.10.2022 ns