Nyapathy Vijay, J
1. This Criminal Petition, under Section 482 of B.N.S.S. has been filed by the petitioner herein/accused, seeking anticipatory bail, in Crime No.468 of 2023 of Rajanagarm Police Station, East Godavari District registered for the offences punishable under Sections 498A, 354, 386 read with 34 I.P.C., Sections 3 & 4 of D.P.A. and Section 67 I.T.A., 2000-2008.
2. Learned counsel for the petitioner seeks permission of this Court to withdraw the Criminal Petition with liberty to approach the District Court for anticipatory bail.
3. Permission is accorded.
4. Accordingly, the Criminal Petition is dismissed as withdrawn granting liberty to the petitioner to approach the District Court for anticipatory bail.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
