Christina Rafiya vs S.Jagan Soosai
2021 Latest Caselaw 15120 Mad

                                                                               Crl.A.No.758 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 28.07.2021

                                                     CORAM:

                            THE HONOURABLE MR. JUSTICE RMT.TEEKAA RAMAN

                                                Crl.A.No.758 of 2018

                     Christina Rafiya                                            .. Petitioner


                                                         Vs.

                     1.S.Jagan Soosai

                     2.The State rep.by
                       The Inspector of Police,
                       W-23, All Women Police Station,
                       Royapettah,
                       Chennai - 600 014.
                       (Crime No.2 of 2014)                                     .. Respondents

                     PRAYER : Petition filed under Section 372 of the Criminal Procedure
                     Code, to set aside the judgment dated 07.03.2018 passed in Crl.A.No.323 of
                     2017 by the XIX Additional City Civil and Sessions Court, Chennai and
                     restore the conviction and sentence dated 20.10.2017 passed in
                     C.C.No.1128 of 2015 on the file of the XVII Metropolitan Magistrate Court,
                     Saidapet, Chennai - 15.




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https://www.mhc.tn.gov.in/judis/
                                                                                    Crl.A.No.758 of 2018




                                           For Petitioner  : Mr.J.Saravana Vel
                                           For Respondents : Mr.R.Sreerangan, for R1
                                                             Mr.R. Vinoth Raja, for R2
                                                             Government Advocate

                                                        ORDER

The matter is heard through "Video Conference".

2. The learned Counsel for the petitioner seeks permission of this

Court to withdraw this petition and also sent a communication through

email to that effect.

3. In view of the submission made by the learned counsel for the

petitioner, this petition is dismissed as withdrawn.

                                                                                        28.07.2021

                     AT
                     Index           :Yes/No
                     Internet        :Yes/No

https://www.mhc.tn.gov.in/judis/ Crl.A.No.758 of 2018

To

1.The Inspector of Police, W-23, All Women Police Station, Royapettah, Chennai - 600 014.

2.The XIX Additional City Civil and Sessions Court, Chennai.

3.The XVII Metropolitan Magistrate Court, Saidapet, Chennai - 15.

https://www.mhc.tn.gov.in/judis/ Crl.A.No.758 of 2018

RMT.TEEKAA RAMAN,J.,

AT

Crl.A.No.758 of 2018

28.07.2021

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