Supreme Court of India
Raghu @ Raghavendra vs State Of Karnataka on 18 July, 2013
Bench: Dipak Misra, H.L. Dattu
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRL.M.P.NO.13868 OF 2013
IN
CRIMINAL APPEAL NO.401 OF 2012
RAGHU @ RAGHAVENDRA APPELLANT
VERSUS
STATE OF KARNATAKA RESPONDENT
O R D E R
1. Learned counsel for the appellant, on instructions, seeks permission of this Court to withdraw the Criminal Appeal.
2. Permission sought for is granted.
3. The Criminal Appeal is dismissed as withdrawn.
4. CRL.M.P.No.13868 of 2013 is disposed of accordingly.
.......................J. (H.L. DATTU) .......................J. (DIPAK MISRA) NEW DELHI;
JULY 18, 2013