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Chiranjith Maity vs The State Of A.P.
2022 Latest Caselaw 6193 Tel

Citation : 2022 Latest Caselaw 6193 Tel
Judgement Date : 28 November, 2022

Telangana High Court

Chiranjith Maity vs The State Of A.P. on 28 November, 2022

Bench: N.Tukaramji

    THE HONOURABLE SRI JUSTICE N. TUKARAMJI

             CRIMINAL APPEAL No.553 OF 2013

ORDER:

This petition, under Section 482 of the Code of Criminal

Procedure (for short the 'Cr.P.C'), has been filed by the

appellant/Accused against the judgment dated 16.05.2013 passed in

SC.No.751 of 2012 on the file of II Additional Sessions Judge,

Cyberabad, Rangareddy District.

The learned counsel for the appellant submits that the

appellant is not interested to prosecute the appeal, as he has

already undergone the sentence.

Accordingly, this Criminal Appeal is dismissed as

withdrawn.

As a sequel, miscellaneous petitions, pending if any, shall

stand closed.

_________________ N. TUKARAMJI, J Date: 28.11.2022 Plp

THE HONOURABLE SRI JUSTICE N. TUKARAMJI

CRIMINAL APPEAL No.553 OF 2013

Date: 28.11.2022.

Plp

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