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Shaik Lathif vs The State Of Andhra Pradesh
2023 Latest Caselaw 684 AP

Citation : 2023 Latest Caselaw 684 AP
Judgement Date : 8 February, 2023

Andhra Pradesh High Court - Amravati

Shaik Lathif vs The State Of Andhra Pradesh on 8 February, 2023

             THE HON'BLE MS JUSTICE B.S.BHANUMATHI

              Criminal Revision Case No.1175 of 2022

ORDER :

This Criminal Revision Case is filed under Sections 397 and 401

of the Code of Criminal Procedure against the Judgment passed in

Crl. A.No.165 of 2019 dated 21.11.2022 on the file of the Sessions

Judge, Mahila Court, Vijayawada and confirming the order in

D.V.C.No.93 of 2015 dated 25.6.2019 on the file of the I Addl. Chief

Metropolitan Magistrate, Vijayawada.

2. Sri B.Chandra Sekhar, learned counsel for the petitioner seeks

permission of this Court to withdraw the Criminal Revision Case.

Learned counsel representing the respondent is present.

3. Permission is accorded.

4. Accordingly, the Criminal Revision Case is dismissed as

withdrawn.

Pending miscellaneous applications, if any, shall stand closed.

_______________________ JUSTICE B.S.BHANUMATHI

Date : 08-02-2023 SAB

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