Telangana High Court
Alisetty Jayaprada And Another vs The State Of Telangana And Another on 17 October, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.2116 of 2021
ORDER:
Seeking the Court to quash the proceedings that are pending against the petitioners who are arrayed as accused Nos.1 and 2 in C.C. No.2186 of 2019 on the file of the Court of I Additional Judicial Magistrate of First Class at Jagtial, the present Criminal Petition is filed.
Learned counsel for the petitioners seeks permission to withdraw the Criminal Petition with liberty to file a fresh petition.
Permission, as prayed for, is accorded. The Criminal Petition is dismissed as withdrawn with liberty to file a fresh Criminal Petition in case the cause survives.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA Date: 17.10.2022 Dr/sai 2 HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA CRIMINAL PETITION No.2116 of 2021 17.10.2022 Dr/sai