Telangana High Court
B. Suvarna And Another vs The State Of Telangana And Another on 8 July, 2021
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.1172 OF 2020
ORDER:
Learned Public Prosecutor on instructions would submit that the Investigating Officer has already completed investigation and filed charge sheet and the same is taken on file vide C.C.No.297 of 2020.
In view of the said submission, learned counsel for the petitioners seeks permission of this Court to withdraw the present Criminal Petition, with a liberty to challenge the said charge sheet itself.
Granting liberty as sought for, this Criminal Petition is dismissed as withdrawn.
Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K. LAKSHMAN, J Date: 08.07.2021 dv