Dasari Ramarao vs The State Of Andhra Pradesh,
2022 Latest Caselaw 581 AP

     THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

AND

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

CRIMINAL APPEAL No.46 of 2022

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

When the matter is taken up for hearing, it appears

from the record that appellant/A.2 herein has already

preferred an appeal vide Criminal Appeal No.93 of 2021.

Learned counsel for the appellant/A.2 seeks permission to

withdraw the present appeal.

2. Permission as sought for is accorded.

3. Accordingly, the Criminal Appeal is dismissed as

withdrawn.

Consequently, miscellaneous petitions, if any, pending

shall stand closed.

_______________________________ JUSTICE C. PRAVEEN KUMAR

__________________________________ DR. JUSTICE K. MANMADHA RAO

Date: 02.02.2022.

MS

THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

AND

THE HON'BLE DR. JUSTICE K. MANMADHA RAO

CRIMINAL APPEAL NO.46 OF 2022 (Per the Hon'ble Sri Justice C. Praveen Kumar)

DATE: 02.02.2022

MS