GORREPATI APPIREDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. by the petitioners/petitioners/A.1 and A.2, seeking to set aside the Order dtd. 18/2/2016 in Crl.M.P.No.375 of 2016 in C.C.No.383 of 2008 on the file of the Court of I Additional Junior Civil Judge, Tenali.

(2.) None appeared on behalf of the petitioners.

(3.) This criminal petition has been pending for the last seven years. Today, when the matter is called, neither the learned counsel for the petitioners is present nor any accommodation has been sought for on his behalf. In these circumstances, this Court has no other option except to dismiss the criminal petition for want of prosecution.