Telangana High Court
Mohd Abdul Samad vs The State Of Telangana And 4 Others on 21 June, 2023
HONOURABLE SRI JUSTICE E.V.VENUGOPAL
CRIMINAL REVISION CASE No.2299 of 2015
ORDER:
Learned counsel for the petitioner submits that the cause in the present criminal revision case does not survive for adjudication. Therefore, seeks permission of this Court to withdraw this criminal revision case.
2. Permission is accorded.
3. Learned Assistant Public Prosecutor appearing for the respondent-State takes no objection to the same.
4. Accordingly, the criminal revision case is dismissed as withdrawn.
Miscellaneous petitions, if any, pending in this criminal revision case, shall also stand closed.
____________________________ JUSTICE E.V.VENUGOPAL Dated: 21.06.2023 vsu