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Sri. K. Hanuman Naik vs The State Of Telangana
2025 Latest Caselaw 3232 Tel

Citation : 2025 Latest Caselaw 3232 Tel
Judgement Date : 19 March, 2025

Telangana High Court

Sri. K. Hanuman Naik vs The State Of Telangana on 19 March, 2025

      THE HONOURABLE SRI JUSTICE K.SURENDER

      CRIMINAL APPEAL NoS.595 AND 880 OF 2018

COMMON JUDGMENT:

Ms. Srilatha, learned counsel appeared through online

representing learned counsel for the appellants, seeks

permission of this Court to withdraw these Criminal Appeals

and also submitted a letter, dated 12.03.2025, to that extent.

2. Permission is accorded.

3. Accordingly, these Criminal Appeals are dismissed as

withdrawn.

Miscellaneous Petitions, pending if any, shall stand

closed.

___________________ K.SURENDER, J

Date: 19.03.2025 PNS

 
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