S.Muthukumar vs N.Rajalakshmi
2021 Latest Caselaw 1879 Mad

                                                                            CRL.R.C.(MD).No.475 of 2017


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 27.01.2021

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                         CRL.R.C.(MD).No.475 of 2017
                                                    and
                                         Crl.M.P.(MD)No.5060 of 2017

                 S.Muthukumar                                                     : Petitioner
                                                         Vs.

                 N.Rajalakshmi                                                   : Respondent

                 PRAYER: Criminal Revision Petition has been filed under Section 397 r/w 401
                 of Cr.P.C, to call for the records in M.C.No.4 of 2014 on the file of Family
                 Court, Madurai and set aside the judgment dated 24.04.2017.


                                     For Petitioner   : Mr.S.Pon Senthil Kumaran

                                     For Respondent : No Appearance

                                               ORDER

Today, when the matter is taken up for hearing, there is no

representation on behalf of the respondent. The learned counsel for the petitioner

has filed a memo, stating that the petitioner is not willing to prosecute the

revision, in view of the changed circumstances in his family and therefore, seeks

withdrawal of the above case. Memo is recorded.

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CRL.R.C.(MD).No.475 of 2017

2. In view of the above, the Criminal Revision Petition is dismissed as

withdrawn. Consequently, connected Miscellaneous petition is closed.

                                                                                 27.01.2021


                 Index      : Yes/No
                 Internet : Yes/No
                 das

Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

1. The Judge, Family Court, Madurai.

2.The Section Officer, Criminal Section, Madurai Bench of Madras High Court, Madurai.

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CRL.R.C.(MD).No.475 of 2017

K.MURALI SHANKAR, J.

das

CRL.R.C.(MD).No.475 of 2017 and Crl.M.P.(MD)No.5060 of 2017

27.01.2021

http://www.judis.nic.in