Andhra Pradesh High Court - Amravati
Tenali Srinivas vs The State Of Andhra Pradesh on 6 July, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
WRIT PETITION No.19298 of 2022
ORDER:-
Learned counsel for petitioner seeks permission to withdraw the Writ Petition with liberty to approach the concerned criminal Court seeking withdrawal of Look Out Circular (LOC) issued against the petitioner in Crime No.265 of 2021 of Disha Police Station, Nellore, SPSR Nellore District.
Permission is accorded.
Accordingly, the Writ Petition is dismissed as withdrawn granting liberty as prayed for. In case the petitioner files petition before the concerned criminal Court, the concerned criminal Court shall consider and dispose of the said petition after hearing the petitioner and the prosecution within one (1) week from the date of filing of the said petition. No costs.
Miscellaneous Petitions, if any pending, in this Writ Petition, shall stand closed.
_______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 06.07.2022 MP 2 66 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY WRIT PETITION No.19298 of 2018 Date: 06-07-2022 MP