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Judgment
Radha Krishna Rao, J.—On account of late payment of batta that has been ordered to be paid on the N.B.Ws. issued to A-1 and A-2, the present petitioners, A-4 to A-7 filed this application to discharge them. This case has got its own history. The husband went upto the Supreme Court about the discharge, but ultimately the Supreme Court directed to proceed with the trial. Thereafter, A-1 and A-2 were residing in America. It has become very difficult for the complainant to get the addresses of A-1 and A-2 who are residing in America. When there is delay in giving the addresses or paying the batta and the other accused are aware of the addresses and never co-operated with the court for speedy disposal of the case, it cannot lie in the mouth of the petitioners now to plead that they are entitled for discharge. When the other accused are aware of the addresses of A-1 and A-2 and they are not co-operating and it has become very difficult for the complainant to know the addresses of the persons who are residing in America and in that connection when there is delay, the court is not competent to discharge the accused on that ground. The lower court is perfectly justified in dismissing the petition.
The Criminal Petition is, therefore dismissed.