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Sulpher Industries, Kakinada, ... vs Irukula Veda Prakash,
2022 Latest Caselaw 5104 AP

Citation : 2022 Latest Caselaw 5104 AP
Judgement Date : 10 August, 2022

Andhra Pradesh High Court - Amravati

Sulpher Industries, Kakinada, ... vs Irukula Veda Prakash, on 10 August, 2022

Bench: A V Babu

            HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

                  CRIMINAL APPEAL No.510 OF 2007

JUDGMENT:

Sri P. Maninder, learned counsel, representing Sri

T.S.Anirudh Reddy, learned counsel for the appellant, sought

permission of this Court to withdraw this Criminal Appeal.

2. This is an Appeal against the acquittal filed by the

complainant before the trial Court. Respondent/accused is yet to

make his appearance.

3. In view of the facts and circumstances, and the submission

made by learned counsel for the appellant, the Criminal Appeal is

dismissed as withdrawn.

Consequently, Miscellaneous Applications pending, if any,

shall stand closed.

________________________________ JUSTICE A.V.RAVINDRA BABU Date :10.08.2022 DSH

HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

CRIMINAL APPEAL No.510 OF 2007

10.08.2022

DSH

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