This Petition Is Filed With A ... vs Admit
2022 Latest Caselaw 5858 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                     MAIN CASE NO.: Crl.A.No.388 of 2022
                              PROCEEDING SHEET

Sl.                                                                            OFFICE
        Date                               ORDER
No.                                                                             NOTE

02    30.08.2022   SRS,J
                                       I.A.No.2 of 2022

                           This petition is filed with a prayer to grant
                   leave to the petitioner to file appeal against the
                   judgment, dated 08.07.2022 passed in C.C.No.1360
                   of 2015 on the file of learned II Additional Judicial
                   Magistrate of First Class, Nuzvid, Krishna District.
                           Learned counsel for the petitioner seeks
                   permission to withdraw this petition since leave is
                   already granted in I.A.No.1 of 2022.
                           Permission is accoded.
                           This petition is dismissed as withdrawn.

                                                               ___________
                                                                SRS, J


                                     Crl.A.No.388 of 2022

                           Admit.
                           Learned Assistant Public Prosecutor takes
                   notice on behalf of respondent No.2-State.

Learned counsel for the appellant is permitted to take out personal notice on respondent No.1 through RPAD and file proof of service.

___________ SRS, J IKN