M G Uma, J
Learned counsel for the petitioner is absent. No representation.
The petition is filed under Section 439 of Cr.PC. Office has raised objections and the same are not complied with even though the matter is listed for
4th time.
The order sheet dated 08.01.2025 reads as under:
Learned counsel for the petitioner is absent. No representation.
The petition is listed for the third time for compliance of office objections. Inspite of that there is neither any representation nor compliance
of office objections.
Finally, as a last chance, list this matter after one week.
Inspite of that, there is no progress in the matter. It appears that the petitioner is not interested in prosecuting the petition.
Hence, the petition is dismissed for non compliance of office objections.
