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Butti Kumaraswamy vs The State Of Telangana
2023 Latest Caselaw 857 Tel

Citation : 2023 Latest Caselaw 857 Tel
Judgement Date : 20 February, 2023

Telangana High Court

Butti Kumaraswamy vs The State Of Telangana on 20 February, 2023

Bench: G.Anupama Chakravarthy

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

          CRIMINAL REVISION CASE No.618 of 2022

JUDGMENT :

Learned counsel for the revision petitioner seeks permission

to withdraw the present revision with liberty to file petition

challenging the impugned order before appropriate forum.

2. Permission is accorded.

3. Granting liberty as sought for, this Criminal Revision

Case is dismissed as withdrawn.

4. Registry is directed to return the original documents, if

any, to the counsel for the revision petitioner, keeping the certified

copies.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 20.02.2023

Smk

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Butti Kumaraswamy vs The State Of Telangana2023 Latest Caselaw 857 Tel