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Mohd. Abdul Rub vs Mrs. Alia Humera
2025 Latest Caselaw 310 Tel

Citation : 2025 Latest Caselaw 310 Tel
Judgement Date : 8 July, 2025

Telangana High Court

           THE HON'BLE SRI JUSTICE E.V.VENUGOPAL

                CRIMINAL APPEAL No.227 OF 2019

JUDGMENT:

Learned counsel for appellant seeks permission of this

Court to withdraw the Criminal Appeal as the appellant addressed

a letter seeking to withdraw with a request to return of original

documents from the original file. He has also filed letter dated

07.07.2025 to that effect.

2. Having regard to the above submissions, this Court is

inclined to dismiss the present criminal appeal as withdrawn.

3. In the result, the present Criminal Appeal is

dismissed as withdrawn.

4. As a sequel, miscellaneous petitions, if any, pending,

shall stand dismissed.

____________________ E.V.VENUGOPAL, J Dated : 08-07-2025 KVS

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