Andhra Pradesh High Court - Amravati
P.Kusuma Kumari, vs The State Of Andhra Pradesh on 16 July, 2021
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
1
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
Criminal Petition No.3944 of 2021
ORDER:
Learned counsel for the petitioners seeks permission to withdraw the Criminal Petition with liberty to file a fresh petition, if the charge-sheet is filed in this case and the petitioners are aggrieved by the same.
Permission as sought for is accorded. Therefore, the Criminal Petition is dismissed as withdrawn granting liberty as prayed for.
The miscellaneous petitions pending, if any, shall also stand closed.
________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date:16.07.2021.
cs