Telangana High Court
Jalli Suresh vs The State Of Telangana on 8 February, 2023
Bench: G.Anupama Chakravarthy
THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL REVISION CASE No.100 of 2023
JUDGMENT :
Learned counsel for the revision petitioners 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 Granting liberty as sought for, this Criminal Revision Case is dismissed as withdrawn.
4. Registry is directed to return the certified copies to the counsel for the revision petitioners.
Pending miscellaneous applications, if any, shall stand closed.
____________________________________ G. ANUPAMA CHAKRAVARTHY, J.
Date: 08.02.2023 Lk