Sanjay Kumar Das Munna vs The State Of A.P.
2021 Latest Caselaw 2912 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

CRIMINAL APPEAL No.220 OF 2021

JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)

Learned counsel for the appellant/accused No.8 seeks

permission to withdraw this Criminal Appeal with a liberty to the

appellant/accused No.8 to approach the trial Court.

2. Permission, as sought for, is accorded.

3. Accordingly, the Criminal Appeal is dismissed as withdrawn

granting liberty to the appellant/accused No.8 to approach the

trial Court.

Miscellaneous petitions pending, if any, in this Criminal

Appeal shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

______________________________ JUSTICE B.KRISHNA MOHAN

Date : 5.8.2021 AMD

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE B.KRISHNA MOHAN

CRIMINAL APPEAL No.220 OF 2021

Date : 5.8.2021

AMD