(1.) This Criminal Petition is filed under Section 482 Cr.P.C to set aside the order, dated 24.10.2019 passed in Crl.M.P.No.1405 of 2019 in CC.No.308 of 2010 by the VI Addl. Chief Metropolitan Magistrate, Hyderabad, by recalling N.B.Ws. issued against the petitioner on 02.08.2018.
(2.) Heard the learned counsel for the petitioner and perused the material on record.
(3.) As seen from the record, it is clear that the learned Magistrate passed the order directing to issue N.B.Ws. against the petitioner on 02.08.2018. Thereafter, as many as 19 dates were given by the trial Court, but in none of the dates, no petition whatsoever was filed by the petitioner to recall N.B.W. Finally, the petition was filed to re-call N.B.W issued against the petitioner on the ground of ill-health, but no document whatsoever has been filed showing the illness of the petitioner. The learned Magistrate after considering the material, dismissed the petition on the ground that the crime pertaining to the year 2018 and due to non appearance of the petitioner, the Court could not dispose of the case quite a long time.