Sikkandhar vs Riswana
2021 Latest Caselaw 17209 Mad

                                                                                   Crl.R.C.No.205 of 2018
                                                                              and Crl.M.P.No.1865 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 23.08.2021

                                                        CORAM:

                           THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                  Crl.R.C.No.205 of 2018
                                                and Crl.M.P.No.1865 of 2018

                     1.Sikkandhar
                     2.Surban Bee
                     3.Shajahan                                      ... Petitioners/Respondents
                                                            Vs.
                     Riswana                                         ... Respondent/Petitioner

                     PRAYER: This Criminal Revision Case has been filed under Section 397
                     and 401 of Cr.P.C., against the judgment passed by the learned III
                     Additional Sessions Court, Villupuram @ Kallakurichi in C.A.No.54 of
                     2016, dated 06.03.2017, modifying the judgment passed by the learned
                     Judicial Magistrate, Kallakurichi in DVA Case No. 9 of 2016, dated
                     07.10.2016.
                                     For Petitioners     : Mr.C.Munusamy
                                     For Respondent      : No appearance

                                                        ORDER

The learned counsel for the revision petitioner seeks permission of

this Court to withdraw this Criminal Revision Case. He has made an

endorsement to that effect.

https://www.mhc.tn.gov.in/judis/

Crl.R.C.No.205 of 2018 and Crl.M.P.No.1865 of 2018

RMT.TEEKAA RAMAN, J.

dua

2.In view of the endorsement made by the learned counsel for the

revision petitioner, this Criminal Revision Case stands dismissed as

withdrawn. Consequently, connected miscellaneous petition stands

closed.

23.08.2021 Index : Yes/No Internet : Yes/No dua

To

1.The III Additional Sessions Court, Villupuram @ Kallakurichi.

2.The Judicial Magistrate, Kallakurichi.

Crl.R.C.No.205 of 2018 and Crl.M.P.No.1865 of 2018

https://www.mhc.tn.gov.in/judis/