GELLANKI RAVI KUMAR Vs. PEDDINTI SAVITRAMMA

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Code of Criminal Procedure (Cr.P.C.), is filed by the petitioner/respondent No.8/proposed party assailing the order dtd. 21/2/2023 of learned VIII Additional District and Sessions Judge, East Godavari District, Rajamahendravaram in Crl.M.P.No.892 of 2022 in S.C.No.102 of 2021.

(2.) Heard arguments of Sri M.Sreerama Rao, the learned counsel for revision petitioner and Sri K.Pridhvi Raju, the learned counsel for respondent No.1/de facto complainant and the learned Assistant Public Prosecutor for respondent No.2-State.

(3.) Brief facts of the case are required to be noticed: