AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 67 words
This matter was heard on the last occasion and already trial has been commenced. When this Court was about to dismiss the petition on the last occasion, learned counsel for the petitioner sought time to verify and make submission regarding filing of charge sheet and evidence has also been commenced and no representation today.
Hence, criminal petition is dismissed, in view of evidence has already been commenced.