M.Meeran vs Habeeb Nisha
2021 Latest Caselaw 16204 Mad

                                                        Crl.R.C.No.798 of 2016

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                             DATED : 09.08.2021

                               CORAM:

      THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                       Crl.R.C.No.798 of 2016
                     and Crl.M.P.No.5953 of 2016

1.M.Meeran
2.M.N.Syed Ali
3.M.N.Jaffar Sadiq                                ... Petitioners
                                  Vs.
Habeeb Nisha                                      ... Respondent

PRAYER: This Criminal Revision Case has been filed under Section
397(1) of Cr.P.C., against the judgment dated 02.04.2016 made in
C.A.No.225 of 2014 on the file of the learned XVII Additional Sessions
Judge, Chennai, confirming the judgment dated 25.07.2014 made in
Crl.M.P.No.1091 of 2014 in C.C.No.5539 of 2013, learned II
Metropolitan Magistrate, Egmore, under Sections 18, 19, 20 and 22 of
the Protection of the Women from Domestic Violence Act, 2005.
          For Petitioners       : Mr.K.Kannan
          For Respondent        : Mrs.Sudha Ramalingam

                              ORDER

The learned counsel appearing for the revision petitioners

appeared through video conference before this Court and seeks

permission of this Court to withdraw this Criminal Revision Case.

Crl.R.C.No.798 of 2016

RMT.TEEKAA RAMAN, J.

dua

2. In view of the above submission made by the learned counsel

appearing for the revision petitioners, this Criminal Revision Petition is

dismissed as withdrawn and to that effect, the learned counsel for the

revision petitioners is directed to file memo. Consequently, connected

miscellaneous petition stands closed.

09.08.2021 Index : Yes/No Internet : Yes/No dua

Note: Order copy shall be issued after receipt of memo for withdrawal.

To

1.The XVII Additional Sessions Judge, Chennai.

2.The II Metropolitan Magistrate, Egmore.

Crl.R.C.No.798 of 2016