JAKKA VINOD KUMAR REDDY Vs. SUMANA PARUCHURI

JUDGEMENT

(1.) The Criminal Revision Petition is filed by the petitioner against the order dtd. 1/4/2023 in Criminal Appeal No.48/2021 passed by the learned VI Additional District & Sessions Judge, Bengaluru Rural District, Bengaluru, which is passed under Sec. 341 of Code of Criminal Procedure (for short " Cr.P.C ."). Today, the matter is listed for admission.

(2.) Shri Dhyan Chinnappa, learned Senior Counsel appearing on behalf of Shri Rohan Veeranna Tigadi, learned counsel for the respondent, drew my attention to the judgment of the Hon'ble Supreme Court in the case of Lalit Mohan Mondal & Others v. Benoyendra Nath Chatterjee,(1982) 3 SCC 219. para 1 reads thus:

(3.) The learned counsel for the petitioner has filed a memo of even date, seeking leave of the Court to withdraw the petition, with liberty to file a writ petition / criminal petition or any other appropriate petition.