S.Ramamoorthy vs The State Represented By

Madras High Court

S.Ramamoorthy vs The State Represented By on 9 September, 2022

                                                                              Crl.R.C.No.1193 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 09.09.2022

                                                       CORAM:

                                    THE HON'BLE Mr. JUSTICE P.VELMURUGAN

                                               Crl.R.C.No.1193 of 2022
                                                         and
                                               Crl.M.P.No.13155 of 2022

                     S.Ramamoorthy                                                   ... Petitioner

                                                           Vs.
                     The State represented by
                     The Sub Inspector of Police,
                     Naduveerapattu Police Station,
                     Cuddalore District.                                     ... Respondent
                     Prayer:Criminal Revision Petition filed under Section 397 read with 401
                     of Cr.P.C, to set aside the judgment of conviction passed in Crl.A.No.3 of
                     2022 dated 07.07.2022 on the file of the Principal District Judge, Cuddalore
                     in confirming the order of conviction passed by the Additional Mahila
                     Court, Cuddalore in C.C.No.89 of 2020 dated 03.01.2022 from two year
                     simple imprisonment for the alleged offences under section 326 of I.P.C and
                     fine of Rs.1,000/- in default to undergo six month simple imprisonment and
                     all the sentences of imprisonment to run concurrently.
                                     For Petitioner   : Mr.M.Rakhi

                                     For Respondent : Mr.S.Sugendran
                                                      Additional Public Prosecutor


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https://www.mhc.tn.gov.in/judis
                                                                                 Crl.R.C.No.1193 of 2022


                                                         ORDER

This Criminal Revision Petition has been filed to set aside the judgment dated 07.07.2022 passed in Crl.A.No.3 of 2022 on the file of the Principal District Judge, Cuddalore, confirming the order dated 03.01.2022 passed in C.C.No.89 of 2020 on the file of the Additional Mahila Court, Cuddalore.

2. Today, when the matter is taken up for hearing, the learned counsel appearing for the revision petitioner seeks permission of this Court to withdraw the Criminal Revision Petition and also made an endorsement to that effect.

3. In view of the above, the Criminal Revision Case is dismissed as withdrawn. Consequently, connected miscellaneous petition is also closed.

09.09.2022 mfa Index:yes/No Internet:yes/No 2/4 https://www.mhc.tn.gov.in/judis Crl.R.C.No.1193 of 2022 To

1. The Principal District Judge, Principal District Court, Cuddalore.

2.The Additional Mahila Judge, Additional Mahila Court, Cuddalore.

3. The Sub Inspector of Police, Naduveerapattu Police Station, Cuddalore District.

4. Public Prosecutor, High Court of Madras, Chennai.

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https://www.mhc.tn.gov.in/judis Crl.R.C.No.1193 of 2022 P.VELMURUGAN.,J mfa Crl.R.C.No.1193 of 2022 and Crl.M.P.No.13155 of 2022 09.09.2022 4/4 https://www.mhc.tn.gov.in/judis