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Kukkala Bharathi M. Bharathi, vs The State Of Telangana
2025 Latest Caselaw 4449 Tel

Citation : 2025 Latest Caselaw 4449 Tel
Judgement Date : 2 April, 2025

Telangana High Court

              HON'BLE SRI JUSTICE K.SURENDER

             CRIMINAL PETITION No.13251 OF 2024
JUDGMENT:

1. This Criminal Petition is filed to quash proceedings against the

petitioner in C.C.No.117 of 2022 on the file of Judicial Magistrate of

First Class, Special Mobile Court, Khammam.

2. As seen from the proceeding sheet, there is no appearance on

behalf of the petitioner on 07.11.2024. Even today also, none

appeared on behalf of the petitioner. There is no representation.

3. Accordingly, Criminal Petition is dismissed for non-

prosecution. Consequently, miscellaneous applications, if any, shall

stands dismissed.

__________________ K.SURENDER, J Date: 02.04.2025 kvs HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.13251 of 2024

Date: 02.04.2025

kvs

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