Telangana High Court
Sri Mohd. Sadiq vs State Of Telangana And Another, on 6 February, 2023
Bench: G.Anupama Chakravarthy
THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL REVISION CASE No.636 of 2022
JUDGMENT :
Learned counsel for the revision petitioner seeks permission of this Court to withdraw the present revision with liberty to file petition challenging the impugned order before appropriate forum.
2. Permission is accorded.
3. Granting liberty as sought for, this Criminal Revision Case is dismissed as withdrawn.
Pending miscellaneous applications, if any, shall stand closed.
____________________________________ G. ANUPAMA CHAKRAVARTHY, J.
Date: 06.02.2023 Lk