(1.) This Criminal Revision Case, under Sec. 397 and 401 of the CrPC, is filed by the petitioner impugning the order dtd. 23/4/2021 in Crl.M.P.No.56 of 2021 in C.F.No.81 of 2021 of learned IV Additional Judicial Magistrate of the First Class, Tirupati, Chittor District.
(2.) Heard arguments of Sri D.Purna Chandra Reddy, the learned counsel for petitioner and learned Assistant Public Prosecutor for respondent No.2/State.
(3.) Notice on respondent No.1 was served on 26/8/2023, none entered appearance.