Telangana High Court
Koda Vijay Kumar vs The State Of Telangana on 12 February, 2024
Author: G. Radha Rani
Bench: G. Radha Rani
1
THE HON'BLE Dr. JUSTICE G. RADHA RANI
CRIMINAL PETITION NO.875 OF 2024
ORDER:
This criminal petition is filed under Sections 437 and 439 Cr.P.C. by the petitioners - Accused Nos.2 and 3 for grant of bail to them in Crime No.425 of 2023 on the file of the Station House Officer, Paloncha Town Police Station, Bhadradri Kothagudem District, registered for the offences under Section 8(c) read with Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act').
2. After arguing for sometime, learned counsel for the petitioners sought permission of this Court to withdraw the criminal petition, with a liberty to file application before the trial Court.
3. Permission is accorded.
4. Accordingly, this Criminal Petition is dismissed as withdrawn with liberty as prayed for.
Miscellaneous applications, if any, pending, shall stand closed.
_____________________ Dr. G. RADHA RANI, J Date: 12.02.2024 ns