K.Salim vs M.Krishnan
2021 Latest Caselaw 737 Mad

                                                                            Crl. R.C.(MD)No.693 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATE : 08.01.2021

                                                       CORAM

                             THE HONOURABLE MRS. JUSTICE R. THARANI

                                        Crl. R.C.(MD)No.693 of 2020
                                                    and
                                        Crl.M.P.(MD)No.7308 of 2020

                K.Salim                                       .. Petitioner / Accused

                                                        Vs.
                M.Krishnan                                    .. Respondent / Complainant


                Prayer : This criminal revision case is filed under Section 397 r/w Section
                401 of Cr.P.C., to call for the records and to set aside the impugned
                judgment, dated 22.10.2020 made in Cr.M.P.No.832 of 2020 in S.T.C. No.
                1642 of 2019 on the file of the learned Judicial Magistrate No.I,
                Kumbakonam, Thanjavur District.


                                      For Petitioner             : Mr.B.Jamelarasu

                                                       ORDER

The learned counsel appearing for the petitioner seeks permission

of this Court to withdraw the Criminal Revision Case and he has also filed a

memo to that effect. Permission granted.

http://www.judis.nic.in Crl. R.C.(MD)No.693 of 2020

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

as withdrawn. Consequently, connected Miscellaneous Petition is closed.

08.01.2021 Ls

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 Judicial Magistrate No.I, Kumbakonam, Thanjavur District.

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

http://www.judis.nic.in Crl. R.C.(MD)No.693 of 2020

http://www.judis.nic.in Crl. R.C.(MD)No.693 of 2020

R. THARANI, J.

Ls

Crl. R.C.(MD)No.693 of 2020

08.01.2021

http://www.judis.nic.in