Nyapathy Vijay, J
1. This Criminal Petition, under Section 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 dated 21.02.2022 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.
4. Accordingly, the Criminal Petition is dismissed as withdrawn granting liberty to the petitioner to approach the trial Court.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
