Telangana High Court
Ramakant Dixit vs The State Of Telangana And Another on 22 February, 2022
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No.3391 of 2020
ORDER:
Learned Public Prosecutor on instructions would submit that the Investigating Officer has already completed investigation and numbered as S.R.No.381 of 2022 on 31.01.2021 itself.
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 file fresh petition.
Granting liberty as sought for, this Criminal Petition is dismissed as withdrawn.
Miscellaneous petitions, if any, pending, shall stand closed.
__________________ K. LAKSHMAN, J 22.02.2022 dv