RAVULA VIJAY KISHORE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the revision petitioner/complainant questioning the order dtd. 7/12/2020 passed in Crl.M.P.No:107 of 2020 in FCOP (M.C.) No.207 of 2019 on the file of the Judge, Family Court-cum-XII Additional District Court, Guntur District, Guntur.

(2.) Heard learned counsel for the revision petitioner and the learned Public Prosecutor for the State.

(3.) At the time of hearing, learned counsel for the revision petitioner seeks permission of this Court for withdrawing the Criminal Revision Case.