JAGADISH Vs. BYRAMMA

JUDGEMENT

(1.) Learned counsel for the petitioner files a memo dtd. 12/10/2022 seeking withdrawal of this revision petition, however, with liberty to file fresh petition in accordance with.

(2.) The registry has also raised an objection regarding maintainability of this revision petition.

(3.) In view of the above, this Criminal Revision Petition stands disposed of as withdrawn, however, reserving liberty to the petitioner to file appropriate petition in accordance with law.