M.Sravan Kumar vs State Of Telangana And Another
2021 Latest Caselaw 3195 Tel

          THE HON'BLE SRI JUSTICE B.VIJAYSEN REDDY

                     WRIT PETITION No. 27471 OF 2021

O R D E R:

On hearing learned counsel for the petitioner, at

length, this Court expressed that the Writ Petition is not

maintainable. The learned counsel therefore, requested permission

to withdraw the Writ Petition with liberty to his client to approach

the Court to file an appropriate Application by citing the judgment

of the Supreme Court in Parvez Noordin Lokhandwalla v. State

of Maharashtra (Criminal Appeal No. 648 of 2020) or any other

judgments.

Permission accorded.

In the event any Application is filed by the petitioner,

within a period of two weeks thereafter, the learned Judicial

Magistrate of I Class (Special Mobile Court), Nizamabad shall pass

orders thereon.

The Writ Petition is accordingly, disposed of. No costs.

Consequently, the miscellaneous Applications, if any

shall stand closed.

_________________________ B.VIJAYSEN REDDY,J 02nd November 2021

Issue CC today itself.

ksld Learned counsel for the petitioners submits that his clients

instructed him not to press the contempt case.

Recording the above submission, the contempt case is closed

as not pressed.

Miscellaneous petitions, if any, pending shall also stand

closed.