Kum. T.Bhagyalaxmi vs The State Of A.P. 3 Others
2022 Latest Caselaw 6522 Tel

      HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

           CRIMINAL APPEAL No.1275 of 2011

ORDER:

Challenge in this Criminal Appeal is the judgment

that is rendered by the Court of Special Judge for trial of

Offences under Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act-cum-V Additional District

Judge and Sessions Judge, Medak at Sanga Reddy, in

SC. ST. SC.No.37 of 2008, dated 20.04.2011.

2. Sri Y.Swaroop Sai, learned counsel, representing

Sri C.M.R.Velu, learned counsel on record for the

appellant, seeks permission to withdraw the Criminal

Appeal.

3. Permission, as prayed for, is accorded.

4. The Criminal Appeal is dismissed as withdrawn.

5. As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

Date: 07.12.2022 dr

HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA

CRIMINAL PETITION No.486 of 2015

29.11.2022

dr