Lydalla Ravinder And 7 Others vs The State Of Telangana And Another
2025 Latest Caselaw 4353 Tel

Telangana High Court

Lydalla Ravinder And 7 Others vs The State Of Telangana And Another on 27 June, 2025

     THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

           CRIMINAL PETITION No.5133 OF 2021

JUDGMENT:

1. This Criminal Petition is filed by the petitioner seeking to

quash the proceedings in C.C.No.3151 of 2020, on the file of VII

Additional Judicial First Class Magistrate, at Warangal.

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

on behalf of the petitioners on 25.04.2025 and 20.06.2025.

Today also there is no representation on behalf of the petitioner

though the matter is posted under the caption 'for dismissal'. It

appears that petitioners are not evincing interest in prosecuting

the case. In the said circumstances, this Court is not inclined to

keep the petition pending.

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

prosecution. Miscellaneous applications pending, if any, shall

stand closed.

____________________________ JUSTICE E.V.VENUGOPAL Dated: 27.06.2025 dv

THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

CRIMINAL PETITION No.5133 OF 2021

Dated:27.06.2025

dv