G. Naganna vs The State Of Andhra Pradesh
2021 Latest Caselaw 277 Tel

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


                   WRIT APPEAL No.34 of 2021

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


1.    Learned counsel for the appellant seeks leave to withdraw the

present appeal while reserving the right of the appellant to seek

appropriate legal recourse if aggrieved by the order dated 11.12.2020

passed by the learned Single Judge in W.P.No.21263 of 2020

dismissing the writ petition filed by him for registering an FIR against

the respondents No.5 to 20 and others.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.02.2021 lur