Bhavani Sake Kalavathi Bhavani. ... vs The Special Public Prosecutor
2023 Latest Caselaw 946 AP

         THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

AND THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CRIMINAL APPEAL No.13 of 2022 JUDGMENT : (Per Hon'ble Sri.C.Praveen Kumar)

As seen from the record, the order impugned in this appeal

was passed in the month of November, 2021, but subsequently

charge sheet has been filed. Hence, the petitioner seeks

permission of this Court to withdraw the appeal with liberty to

move the trial Court.

Permission is accorded.

Accordingly, the Criminal Appeal is dismissed as withdrawn

and the appellant is at liberty to move the trial Court seeking bail,

in which event, the trial Court shall proceed in accordance with

law at the earliest.

Consequently, miscellaneous petitions, if any, pending shall stand closed.

_______________________________ JUSTICE C. PRAVEEN KUMAR

__________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 16.02.2023 MP

THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

AND

THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CONTEMPT APPEAL No.13 of 2022 DATE: 16.02.2023

MP