Telangana High Court
Malothu Megharaju vs The State Of Telangana on 25 July, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.6565 of 2022
ORDER:
This Criminal Petition is filed seeking the Court to quash the proceedings that are pending against the petitioner who is arrayed as accused No.1 in Crime No.80 of 2021 of Paloncha Rural Police Station, Bhadradri- Kothagudem District.
2. The learned Assistant Public Prosecutor submits that the charge sheet is filed in this case and is numbered as C.C.No.874 of 2022 and the same is pending on the file of the Court of III Additional Judicial Magistrate of First Class, Kothagudem.
3. On hearing that, learned counsel for the petitioner seeks permission to withdraw this Criminal Petition with a liberty to file a fresh Criminal Petition.
4. Permission accorded.
5. The Criminal Petition is dismissed as withdrawn. Liberty is granted to the petitioner to move a fresh Criminal Petition in case the cause survives. 2
Dr.CSL, J CrlPNo.6565 of 2022
6. As a sequel, pending miscellaneous applications, if any, shall stand closed.
__________________________________ Dr.CHILLAKUR SUMALATHA, J 25.7.2022 dr