LAWS(KER)-2012-12-336

MAYUSHA PRAVEEN Vs. STATE OF KERALA AND ORS

Decided On December 01, 2012
MAYUSHA PRAVEEN Appellant
V/S
State Of Kerala And Ors Respondents

JUDGEMENT

(1.) The counsel for the petitioner has filed a memo seeking permission to withdraw the criminal revision petition to enable the petitioner to file revision before the Sessions Court since it is a concurrent jurisdiction.