Vemula Kanukaiah, vs The State Of Telangana
2023 Latest Caselaw 1708 Tel

             THE HON'BLE SRI JUSTICE M.LAXMAN
                            AND
     THE HON'BLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY

                 CRIMINAL APPEAL No.699 of 2014

JUDGMENT:(per Hon'ble Sri Justice M.Laxman)


1.

The learned counsel for the appellant has stated that the

same accused has filed another appeal i.e., Crl.A.No.700 of 2014

and the same was allowed by this Court on 28.01.2020 and seeks

permission to withdraw the present appeal.

2. Permission is granted.

3. Accordingly, the Criminal Appeal is dismissed as withdrawn.

Miscellaneous Petitions pending, if any, shall stand closed.

______________________ JUSTICE M.LAXMAN

__________________________________________ JUSTICE G.ANUPAMA CHAKRAVARTHY

20.04.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN AND THE HON'BLE SMT. JUSTICE G.ANUPAMA CHAKRAVARTHY

CRIMINAL APPEAL No.699 of 2014 (per Hon'ble Sri Justice M.Laxman)

20.04.2023 Dua