Telangana High Court
Raavi Subhashini vs State Of Telangana on 4 January, 2023
Bench: G.Anupama Chakravarthy
THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL REVISION CASE No.2136 of 2018
JUDGMENT :
Learned counsel for the revision petitioner seeks permission of this Court to withdraw the present revision with a liberty to file petition challenging the impugned order before the appropriate forum.
2. Permission is accorded.
3. Granting liberty as sought, this Criminal Revision Case is dismissed as withdrawn.
4. Registry is directed to return the bundle to the counsel for the revision petitioner.
Pending miscellaneous applications, if any, shall stand closed.
____________________________________ G. ANUPAMA CHAKRAVARTHY, J. Date: 04.01.2023 Note:
C.C by tomorrow B/o Smk/Lk