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Sri Gul Merani vs The State Of Telangana And Another
2022 Latest Caselaw 2454 Tel

Citation : 2022 Latest Caselaw 2454 Tel
Judgement Date : 8 June, 2022

Telangana High Court
Sri Gul Merani vs The State Of Telangana And Another on 8 June, 2022
Bench: A.Santhosh Reddy
THE HONOURABLE SRI JUSTICE A.SANTHOSH REDDY

                        I.A.No.1 OF 2022
                            IN/AND
                      CRL.A.No.1084 OF 2019
JUDGMENT:

Learned counsel for the appellant seeks permission of this

court to withdraw the criminal appeal.

2. Permission is accorded.

3. The criminal appeal is, accordingly, dismissed as withdrawn.

4. Learned counsel for the appellant filed I.A.No.1 of 2022

seeking return of Ex.P-22 (original gift settlement deed dated

27.07.2007). I.A.No.1 of 2022 is allowed and Ex.P-22 shall be

returned to the appellant, subject to substitution of the same with

the certified copy.

5. Pending miscellaneous petitions, if any, stand closed.

_______________________ A.SANTHOSH REDDY, J 08.06.2022 Lrkm

 
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