S.A Aparna vs The State Of Telangana
2021 Latest Caselaw 1646 Tel

Item No.6



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


                          W.A.No.182 of 2021

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


1.

The present appeal is directed against an order dated 23.04.2021

passed by the learned Single Judge dismissing W.P.No.8543 of 2021

filed by the appellant/writ petitioner praying inter alia for directions to

the Police Department to register an FIR on her complaint dated

21.03.2021.

2. At the outset, we have requested learned counsel for the

appellant to address this court on the maintainability of the present

appeal as filed. Learned counsel fairly states that he may be permitted

to withdraw the same while reserving the right of his client to seek

appropriate legal recourse against the impugned order.

3. Leave, as prayed for, is granted. The present appeal is

dismissed as withdrawn along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

15.06.2021 JSU