U. Sampath Kumar vs State Of Telangana
2021 Latest Caselaw 2364 Tel

Citation : 2021 Latest Caselaw 2364 Tel
Judgement Date : 12 August, 2021

Telangana High Court

U. Sampath Kumar vs State Of Telangana on 12 August, 2021

Bench: Hima Kohli, B.Vijaysen Reddy

Item No.16


      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                           WA.No.366 of 2019

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.     The present appeal is directed against an order dated 08.03.2019

passed by the learned Single Judge dismissing W.P.No.1535 of 2019

filed by the appellant granting him liberty to work out his remedies

under the provisions of the Code of Criminal Procedure.

2.     After addressing arguments for some time, learned counsel for

the appellant seeks leave to withdraw the present appeal while

reserving the right of his client to seek appropriate legal recourse

against the respondent No.5 as provided for under the Code of

Criminal Procedure.

3. Leave, as prayed for, is granted and the present appeal is

disposed of along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 12.08.2021 ES