Telangana High Court
Maroof Ali Mohd vs The State Of Telangana And Other on 21 April, 2022
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PTITION No.3747 OF 2022
ORAL ORDER:
Learned Assistant Public Prosecutor, on instructions, would submit that the Investigating Officer in Crime No.98 of 2021 of Jharasangam Police Station, Sangareddy District, has already completed investigation and laid the charge sheet against the accused including the petitioner herein, and C.C. number is awaiting. In view of the same, learned counsel for the petitioner seeks permission of this Court to withdraw the present criminal petition with a liberty to challenge the very same charge sheet itself.
Granting liberty, as sought, the present Criminal Petition is dismissed as withdrawn.
As a sequel, the miscellaneous petitions, if any, pending in the criminal petition shall stand closed.
_________________ K. LAKSHMAN, J 21st April, 2022 Mgr