K Sreenivasa Reddy, J
1. This Criminal Petition, under Section 482 Cr.P.C., has been filed by the petitioners to quash the proceedings in C.C. No.313 of 2023 on the file of learned Special Judicial Magistrate of First Class, Mobile Court, at Ananthapur.
2. Learned counsel for the petitioners/Accused seeks permission of this Court to withdraw the Criminal Petition.
3. Permission is accorded.
4. Accordingly, the Criminal Petition is dismissed as withdrawn.
5. As a sequel thereto, the miscellaneous petitions, if any, pending in this Criminal Petition shall stand closed.
