Telangana High Court
Yanala Karunakar Reddy vs The State Of Telangana on 21 September, 2022
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
CRIMINAL PETITION No.7829 of 2021
ORDER :
[ Seeking to quash the proceedings that are pending against the petitioner in Crime No.70 of 2021 of Nalgonda (I) Town Police Station, Nalgonda District, the present Criminal Petition is filed.
2. Learned counsel for the petitioner seeks permission not to press the Criminal petition with a liberty to file a fresh criminal petition.
3. Permission is accorded.
4. Resultantly, this Criminal Petition is dismissed as not pressed.
5. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA 21.09.2022.
Msr 2 Dr. CSL, J Crl.P.No.7829 of 2021 THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA CRIMINAL PETITION No.7829 of 2021 21.09.2022 (Msr)