Om Prakash Gupta vs The State Of A.P.,
2025 Latest Caselaw 4590 Tel

Telangana High Court

Om Prakash Gupta vs The State Of A.P., on 7 April, 2025

        THE HONOURABLE SRI JUSTICE K.SURENDER

                CRIMINAL APPEAL No.571 OF 2011

O R D E R:

This Criminal Appeal is filed by the appellant, seeking to set

aside the judgment in C.C.No.37 of 2007, on the file of VIII

Additional Chief Metropolitan Magistrate, Hyderabad.

2. As seen from the proceeding sheet, there was no

representation on behalf of the appellant on 10.03.2025. The

matter underwent several adjournments. Today, also, there is no

representation on behalf of the appellant. In the said

circumstances, this Court is not inclined to keep the appeal

pending.

3. Accordingly, the Criminal Appeal is dismissed for

non-prosecution. Miscellaneous applications pending, if any, shall

stand closed.

_________________ K.SURENDER, J Date: 07.04.2025 dv THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No.571 OF 2011

Dt. 07.04.2025

dv