Raghu @ Raghavendra Vs. State of Karnataka
[Crl.M.P.No.13868 of 2013]
[Criminal Appeal No.401 of 2012]
O R D E R
1. Learned counsel for the appellant, on instructions, seeks permission of this Court to withdraw the Criminal Appeal.
2. Permission sought for is granted.
3. The Criminal Appeal is dismissed as withdrawn.
4. CRL.M.P.No.13868 of 2013 is disposed of accordingly.
.......................J. (H.L. DATTU)
.......................J. (DIPAK MISRA)
NEW DELHI;
JULY 18, 2013
