Citation : 2021 Latest Caselaw 13864 Mad
Judgement Date : 12 July, 2021
Crl.R.C.No.434 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 12.07.2021
CORAM:
THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI
Crl.R.C.No.434 of 2014
J.Raja
S/o.V.Janakiraman .. Petitioner
Vs.
S.Sivanesan,
The Registrar (In charge)
Anna University,
Chennai-25. .. Respondent
PRAYER : Criminal Revision Case filed, filed under Sections 397 and 401
Cr.P.C., prayed to set aside the order dated 31.01.2014 of the learned XXIII
Metropolitan Magistrate, Saidapet, Chennai passed in Crl.M.P.No.1404 of
2013 under Section 209 of Cr.P.C.
For Petitioner : Mr.N.Velu for
Mr.V.Krishnamoorthy
For Respondent : No appearance
https://www.mhc.tn.gov.in/judis/
Crl.R.C.No.434 of 2014
JUDGMENT
The learned Counsel for the Revision Petitioner appeared
through video conferencing and sought permission of this Court to withdraw
the Criminal Revision Case.
2. In view of the submissions made by the learned counsel for the
Revision petitioner through video conferencing, the Criminal Revision Case
is dismissed as withdrawn. No Costs.
12.07.2021 rri Index : Yes/No Speaking Order: Yes/No
https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.434 of 2014
T.V.THAMILSELVI,J.
rri
Crl.R.C.No.434 of 2014
12.07.2021
https://www.mhc.tn.gov.in/judis/
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