Telangana High Court
Alisetty Jayaprada vs The State Of Telangana on 13 September, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HON'BLE Dr.JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.2117 OF 2021
ORDER:-
1. Seeking the Court to quash the proceedings that are pending against the petitioners in C.C.No.2212 of 2019, on the file of the Court of I Additional Judicial Magistrate of First Class at Jagtial, the present Criminal Petition is filed.
2. Learned counsel for the petitioners seeks permission to withdraw the Criminal Petition with a liberty to file a fresh petition.
3. Permission, as prayed for, is accorded.
4. Accordingly, the Criminal Petition is dismissed as withdrawn granting liberty to the petitioners to move a fresh petition in case the cause survives.
5. Miscellaneous petitions, if any pending, shall stand closed.
_______________________________________ Dr.JUSTICE CHILLAKUR SUMALATHA Dt.13.09.2022 ysk