Sri Sama Damodhar Reddy And ... vs Sri Sama Suman Reddy And 2 Others
2023 Latest Caselaw 283 Tel

  THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

             CRIMINAL APPEAL No.1745 of 2017

JUDGMENT :

Basing on the letter dated 18.01.2023 addressed by the

learned counsel for the appellants to the Registrar (Judicial),

High Court for the State of Telangana, the matter is posted

today under the caption "for withdrawal". The said letter

discloses that appellant has filed a Memo on 14.11.2022.

2. On perusal of the record, it is evident that Memo is filed

by the learned counsel for the appellants which reveals that

appellants are not interested to proceed with the appeal and

requested the counsel to file a withdrawal petition. Accordingly,

the said memo was filed to that effect.

3. It is pertinent to mention that the appeal is filed

against the acquittal of accused for the offence under Section

138 of Negotiable Instruments Act. But, in view of the

compromise between the parties, the appellants intend to

withdraw the case.

4. Recording the said submissions, the criminal appeal is

dismissed as withdrawn.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 20.01.2023

Smk