SANJEEV MALHOTRA Vs. SUNSHINE FRUIT PULP INDUSTRIES

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners, who are accused Nos. 2 and 4, under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking quashing of the proceedings in C.C. No. 198 of 2009 on the file of Judicial First Class Magistrate, Sathupalli, Khammam District.

(2.) Heard Sri Nandigam Krishna Rao, the learned counsel for the petitioners and the Additional Public Prosecutor for the 2nd respondent.

(3.) On 04.06.2013 when the matter came up for hearing, Sri Badana Bhaskara Rao, the learned counsel representing the respondent No. 1 submitted that he is withdrawing the vakalat and seeks a week's time to inform the same to the party. On 17.06.2013 he informed the Court that he addressed a letter to his client expressing his intention, pursuant to which he received a reply intimating that suitable steps would be taken soon. From the above it is clear that the respondent No. 1 is aware about Sri Badana Bhaskara Rao withdrawing his vakalat and also the fact that the matter is listed for hearing. Since that day, the matter underwent number of adjournments but no effort is made by the respondent to engage any counsel. In that view of the matter, this Court is of the opinion that no further notice is required to be given to respondent No. 1.