Telangana High Court
Ch Dhanunjaya vs The State Of Telangana.,Rep.,Pp ... on 19 April, 2021
Bench: G Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.5158 OF 2017
JUDGMENT:
Sri Vijay Kumar Panuganti, learned counsel for the petitioner, seeks permission to withdraw this Criminal Petition and a letter dated 09.04.2021 is filed to that effect.
Permission is accorded.
Therefore, the Criminal Petition is dismissed as withdrawn. Miscellaneous applications, if any, pending shall stand dismissed.
_________________ (G. SRI DEVI, J) 19th April 2021 RRB