B.Vishnu Vardhan Reddy, vs State Of Telangana,
2025 Latest Caselaw 961 Tel

Telangana High Court

B.Vishnu Vardhan Reddy, vs State Of Telangana, on 8 January, 2025

                  THE HON'BLE SRI JUSTICE K.SURENDER

               I.A.No.2 OF 2016 (Crl.A.M.P.No.2195 of 2016)
                                 IN/AND
                    CRIMINAL APPEAL NO.139 OF 2025

COMMON JUDGMENT:

This Court, by order, dated 03.11.2022, in I.A.No.2 of 2016,

directed the appellant to take out personal notice to the respondent

No.2-accused by registered post acknowledgment due and file proof

of service, till date, neither proof of service nor proof of sending the

notice is filed in pursuant to the direction of this Court.

2. In the said circumstances, I.A.No.2 of 2016 is dismissed on the

ground of non-service of notice on the respondent No.2-accused.

Consequently, the Criminal Appeal is also dismissed. In view of the

judgment reported in Syam Dondiya v. State of Andhra Pradesh 1,

the Registry is directed to number the appeal. Miscellaneous

applications pending, if any, shall stand dismissed.

_________________ K.SURENDER, J Date: 08.01.2025 mmr

1 2017 (2) ALD (Crl.) 984

THE HON'BLE SRI JUSTICE K.SURENDER

I.A.No.2 OF 2016 (Crl.A.M.P.No.2195 of 2016) IN/AND CRIMINAL APPEAL (SR) NO.30316 OF 2016

Dated: 08.01.2025

mmr