Telangana High Court
Dr.D.Krishna Kishore Reddy vs Kethi Reddy Upender Reddy And Another on 30 June, 2023
HONOURABLE SRI JUSTICE E.V.VENUGOPAL
CRIMINAL PETITION No.6898 of 2015
ORDER:
When the matter is taken-up for hearing, learned counsel for the petitioner submits that the cause in the present criminal petition does not survive for adjudication. Therefore, seeks permission of this Court to withdraw the criminal petition.
2. Permission is accorded.
3. Learned Assistant Public Prosecutor appearing for the respondent-State takes no objection to the same.
4. Accordingly, the criminal petition is dismissed as withdrawn.
Miscellaneous petitions, if any, pending in this criminal petition, shall also stand closed.
____________________________ JUSTICE E.V.VENUGOPAL Dated: 30.06.2023 vsu