Telangana High Court
A. Roshaiah vs State Of Telangana on 1 May, 2018
THE HON'BLE DR. JUSTICE SHAMEEM AKTHER
CRIMINAL PETITION No.4864 OF 2018
ORDER:
This petition is filed by the petitioner-A3 under Section 482 Cr.P.C. to quash the proceedings in Cr.No.75 of 2018 on the file of the Station House Officer, Paloncha Town P.S., Khammam District, registered for the offences punishable under Sections 354, 420, 506, 384 and 109 r/w 34 IPC.
2. Having argued for some time, learned counsel for the petitioner seeks permission of this Court to withdraw the Criminal Petition.
3. Accordingly, the Criminal Petition is dismissed as withdrawn. No liberty is granted to the petitioner-A3 to invoke the jurisdiction of this Court under Section 482 Cr.P.C. If he chooses, he can file bail application under any of the provisions of the Cr.P.C. Miscellaneous petitions, if any pending in this petition shall stand closed.
___________________________ DR.SHAMEEM AKTHER, J DATED: 01-05-2018 Hsd