POTHULA VENKATESWARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 483(2) of B.N.S.S. has been filed by the petitioner herein, seeking cancellation of regular bail granted to the 2nd respondent/accused in Crl.M.P.No.247 of 2022 vide order dtd. 21/2/2022 by the learned Special Court for Speedy Trial of offences under Protection of Children from Sexual Offences Act, Guntur .

(2.) Learned counsel for the petitioner (through virtual mode) seeks permission of this Court to withdraw the Criminal Petition with liberty to approach the trial Court.

(3.) Permission is accorded.