Andhra Pradesh High Court - Amravati

K.Kantharao vs State Of Ap on 4 July, 2024

APHC010446692018

                    IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI               [3364]



                   THURSDAY,THE FOURTH DAY OF JULY
                    TWO THOUSAND AND TWENTY FOUR

                                PRESENT

         THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU

                   CRIMINAL APPEAL NO: 1959 OF 2018

Between:

  1. K.KANTHARAO, S/o.CHINA NANDAIAH, ABOUT 47 YAERS OCC:
     AGRICULTURE, R/O. U.BOLLAVARAM VILLAGE, MAHANANDI
     MANDAL, KURNOOL DISTRICT.

                                                      ...APELLANT

                                 AND

  1. STATE OF AP, REP. BY ITS PUBLIC PROSECUTOR, HIGH COURT
     OF JUDICATURE AT HYDERABAD,         FOR THE STATE OF
     TELANGANA AND THE STATE OF ANDHRA PRADESH

  2. K.SIVA PRASAD @ PRASAD, S/o.PEDDA NANADAIAH, AGED
     ABOUT 37 YAERS OCC: BUSINESS, R/O. U.BOLLAVARAM VILLAGE,
     MAHANANDI MANDAL, KURNOOL DISTRICT.

                                                 ...RESPODENT(S):

Counsel for the Apellant:

  1. Y KOTESWAR RAO

Counsel for the Respodent(S):

  1. B S REDDY

  2. PUBLIC PROSECUTOR (AP)
 The Court made the following:

JUDGMENT:

Learned counsel for the appellant brought to the notice of the Court that

he filed a request letter dated 27.06.2024, in the Registry seeking permission

to withdraw the Appeal.

Considering the same, the Criminal Appeal is dismissed as withdrawn.

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

________________________________ JUSTICE A.V. RAVINDRA BABU Dt.04.07.2024 MH THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU

Crl.A.NO:1959/2018

Dt.04.07.2024 MH