Mohd. Yahya vs Noor Jehan Unnisa Begum
2023 Latest Caselaw 103 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

           CRIMINAL REVISION CASE No.247 of 2020

JUDGMENT :

When this matter was listed on 04.01.2023, as there was

no representation for the revision petitioner in the forenoon or

in the afternoon, the matter was directed to be listed under the

caption 'for dismissal' today. However, there is no

representation on either side though the matter is listed under

the caption 'for dismissal'.

2. When the matter came up on 04.01.2023, the learned

counsel for the respondent stated that present revision is filed

against Crl.M.P No.337 of 2019 in Crl.M.P No.150 of 2016 in

M.C No.88 of 2015 and the said M.C was dismissed by the

Hon'ble Principal Family Court, Secunderabad on 09.01.2022.

Copy of the orders in M.C is also placed before this Court.

Therefore, nothing remains to be adjudicated in the revision

case.

3. Taking into consideration that the main M.C itself was

dismissed on 09.01.2022, the criminal revision case is

dismissed as infructuous.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 05.01.2023

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