18 July 2013
Supreme Court
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RAGHU @ RAGHAVENDRA Vs STATE OF KARNATAKA

Bench: H.L. DATTU,DIPAK MISRA
Case number: Crl.A. No.-000401-000401 / 2012
Diary number: 2173 / 2012
Advocates: Vs V. N. RAGHUPATHY


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IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRL.M.P.NO.13868 OF 2013 IN

CRIMINAL APPEAL NO.401 OF 2012   

RAGHU @ RAGHAVENDRA                               APPELLANT

                VERSUS

STATE OF KARNATAKA                                RESPONDENT

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 The Criminal Appeal is dismissed as withdrawn.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