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Judgment
5 paragraphs · 103 wordsA. Hari Haranadha Sarma, J
When the matter is taken up for hearing, Sri Srinivasa Rao Narra, learned counsel for the petitioners submitted there is some confusion in filing the present application and there are some technical issues in the matter and sought permission to for withdrawal of the present petition with a liberty to file a fresh petition.
Sri K.Sandeep, learned Assistant Public Prosecutor representing the respondent/State is in attendance.
Accordingly, the Criminal Petition is dismissed as withdrawn giving liberty to the petitioners to file a fresh petition.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.